Section 48 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
48. Deposit money to be returned to inmate on their release.
- At the time of premature release of an inmate from the institution, his account book shall be transferred to the probation officer whose duty it is to supervise him. If the inmate is released on the expiry of the period of his stay ordered by the competent authority, the money deposited in his name shall be withdrawn by the Superintendent and handed over personally, after obtaining a proper receipt, to the parent or guardian who comes to take charge of the inmate under sub-rule (2) of Rule 23 and if he does not come to the inmate, the money should be disbursed in the manner otherwise provided for.
