Section 64 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
64. Release.
(1)The Officer-in-Charge shall maintain a roster of the cases to be released on the expiry of the period of stay as ordered by the Board. Each case shall be placed before the Monitoring and Evaluation Committee to ensure that there is a smooth transition back to society. With regard to those extreme cases in which the child is kept for the maximum period, action may be initiated six months before they attain the age of 18 years.(2)Timely information of the release of a child and of the probable date of release shall be given to the parent or guardian and the parent or the guardian shall be invited to come to the institution to take charge of the child on the date. Parents shall be informed six months prior to release and the child is prepared for release through a formal counseling session with the counselor. The child, family and counselor in co-ordination with each other shall make the rehabilitation plan. If necessary, the actual expenses of the parent or guardian's journey both ways and the juvenile's journey from the institution shall be paid to the parent or guardian by the Officer-in-Charge at the time of the release of the juvenile. If the parent or guardian as the case may be, fails to come to take charge of the child on the appointed date, the escort of the institution shall take the child. A female escort shall escort girls.(3)At the time of release or discharge from Special Home and Juvenile Home the Officer-in-Charge shall provide a set of summer/winter clothing as the case may be and pocket money of Rs. 50/- to the Child along with any other savings.(4)If the child has no parent or guardian and all placement options with Non-Government Organizations has failed then he may be sent to an after care organization.(5)The Officer-in-Charge of a girl's institution shall in consultation with the girls generate suitable life options for the girls and if the girls are so inclined consider getting them married in accordance with the procedure laid down by the Competent Authority.(6)The Officer-in-charge shall order the discharge of any juvenile, the period of whose detention has expired and inform the competent authority within 7 days of the action taken. If the date of release falls on a Sunday or another public holiday, the child may be released on the preceding day, entry to that effect being made in the register of discharge. The Officer-in-Charge shall in all cases, order the payment of an allowance, which shall take care of living and travel expense.(7)In appropriate cases, the Officer-in-Charge may provide the child with such necessary financial aid through the sponsorship programme under the provisions of the Act or through a sponsor identified, provide small tools as may be necessary, to start a business subject to such maximum cost as may be fixed and also identify organizations where the children who cannot start businesses can work as apprentices.(8)The Officer-in-Charge may, subject to the approval of the Competent Authority, allow at their own request such girls or boys as have no place to go to stay in the institution/or foster homes identified after the period of their detention has expired, till some other suitable arrangements are made.
