Section 16 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
16. Disposal of articles.
- The money or valuables belonging to a juvenile received or retained in an institution shall be disposed of in the following manner:-(a)On an order made by the competent authority in respect of any juvenile, directing the juvenile to be sent to an institution, the Superintendent shall deposit such juvenile's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile.(b)The juvenile's money shall be kept with the Superintendent and valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.(c)When such juvenile is transferred from one institution to another, all his money, valuable and other articles, shall be sent along with the juvenile to the Superintendent of the institution to which he has been transferred together with the full and correct statement of the description and estimated value thereof.(d)At the time of release of such juvenile, the valuables and other articles kept in safe custody and the money deposited in name of the juvenile shall be handed over to the parent or guardian, as the case may be, with an entry made in this behalf in the register and signed by the Superintendent.(e)When a juvenile of an institution dies, the valuable and other articles left by the deceased and the money deposited in the name of the juvenile shall be handed over by the Superintendent to any person who establishes his claim thereto and executes an indemnity bond.(f)A receipt shall be obtained from such person for having received such valuables and other articles and the amount.(g)If no claimant appears within a period of six months from the date of death or escape of such juvenile, the valuables and cash shall vest in State and other articles and amount shall be disposed of as per the decision taken by Monitoring and Evaluation Committee, constituted under Rule 11.
