Section 58(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)While considering the application of leave of absence, the Board or Committee shall hear the juvenile or child or the parents or guardians of the juvenile or child, and if the Board or Committee considers that granting of such leave is in the interest of the juvenile or child it shall make appropriate order and may call for a report from the probation officer or child welfare officer, in case the preliminary information gathered from the juvenile or child or concerned parent or guardian, is not sufficient for the purpose.
