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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)In the event of an escape of a juvenile or a child, the following action shall be taken, namely :-
(a)The Officer-in-charge shall immediately send the guards in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go.
(b)The parents or guardians shall be informed immediately about such escape.
(c)A report shall be sent to the area Police Station along with the details and description of the juvenile or the child, with identification marks and a photograph, with a copy to the Board and the authorities concerned.
(d)The Officer-in-charge shall hold an inquiry about such escape and send his report to the Board and the authorities concerned.