20. Child attained age of twenty-
one years and yet to complete prescribed term of stay in place
of safety.—
(1) When the child in conflict with the law attains the age of twenty-one years and is yet to
complete the term of stay, the Children’s Court shall provide for a follow up by the probation officer or
the District Child Protection Unit or a social worker or by itself, as required, to evaluate if such child has
undergone reformative changes and if the child can be a contributing member of the society and for this
purpose the progress records of the child under sub-section
(4) of section 19, along with evaluation of
relevant experts are to be taken into consideration.
(2) After the completion of the procedure specified under sub-section
(1), the Children’s Court may—
(i) decide to release the child on such conditions as it deems fit which includes appointment of a
monitoring authority for the remainder of the prescribed term of stay;
(ii) decide that the child shall complete the remainder of his term in a jail:
Provided that each State Government shall maintain a list of monitoring authorities and monitoring
procedures as may be prescribed.
