Section 15(e) in Jammu and Kashmir Juvenile Justice Rules, 2007
(e)(i)When a juvenile of an institution dies or escapes, the valuables and other articles left by the deceased /escapees and the money deposited in the name of the juvenile shall be handed over by the Officer-in-Charge/Superintendent of Home to any person who establishes his claim thereto and executes an indemnity bond.(ii)A receipt shall be obtained from such person for having received such valuables and other articles and the amount.(iii)If no claimant appears within a period of six months from the date of death or escape of such juvenile, the valuables and other articles and amount shall be disposed of as per the decision taken by Monitoring and Evaluation Committee.
