Section 18(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)The parents or guardian of the juvenile shall submit an application to the Officer-in-charge requesting for release of the juvenile on leave, stating clearly the purpose for the leave and the period leave. If the Officer-in-charge considers that granting of such leave is in the interest of the juvenile, he shall call for a detailed report of the Probation Officer on the advisability or otherwise and forward the case to the Juvenile Justice Board. While issuing orders sanctioning the leave of absence/or release on licence, as the case may be, the competent authority shall clearly mention the period of leave and the conditions attached to the leave order. If any of these conditions are not complied with during the leave period, the juvenile may be recalled to the institution.
