Section 26 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
26. Rewards and Earnings.
(1)Rewards to the children at such rates as may be fixed by the Commissioner from time to time may be granted by the Superintendent as an encouragement for excellence in studies, skill learning, steady work and good behaviour.(2)The amount earned by the child shall be deposited in his/her name/personal account and the account book shall be kept with the Superintendent. The children may be given some pocket money for purchase of articles such as sweets, books, toys etc., as per his/ her choice on fixed days of the week.(3)When the child is discharged on the expiry of the period of his/her stay ordered by the competent authority the money deposited in his/her name shall be withdrawn by the Superintendent and handed over personally after obtaining a proper receipt from the parent/guardian, if any or in their absence from the child.
