Section 14(1) in The Haryana Prevention of Beggary Rules, 1972
(1)In case no disciplinary punishment under Rule 22 has been awarded, the Superintendent of Reception Centre or a Certified Institution may, on sufficient cause being shown to his satisfaction, grant permission in writing to an intimate to absent himself for short period not exceeding seven days in aggregate in the year exclusive of the time required for going to an returning from the destination for the purpose of visiting parents or relations or wife and children; provided that as far as possible the previous consent of the Chief Inspector shall be obtained for granting leave exceeding three days at a time.
