(1)The Superintendent of an institution or a fit person to whose care a child has been committed, may, on sufficient cause being shown to its satisfaction, grant permission in writing to a child to absent himself for short period not exceeding fifteen days in the aggregate in a year exclusive of the time required for going to and returning from the destination, for the purpose of visiting parents or relations :Provided that as far as possible previous approval of the Chief Child Welfare Officer shall be obtained for granting permission for a period exceeding seven days at a time.(2)The permission granted under sub-rule (1) may at any time be cancelled by an order in writing by the Superintendent and the child may be recalled by him without giving reason therefor.(3)The Chief Child Welfare Officer may on the application of parents recommended by the Superintendent of an institution or fit person grant vacation leave up to six weeks, excluding the days of journey at a time in a year to a child. Such leave may be cancelled by the Chief Child Welfare Officer by an order in writing and the child may be recalled by him without giving any reasons therefor.(4)The period during which child is absent from the institution under sub-rule (1) or sub-rule (3) shall be deemed to be part of the period of his detention in the institution.
