Section 59(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)While issuing orders sanctioning the leave of absence or release under supervision, as the case may be, the competent authority shall mention the period of leave and the conditions attached to the leave order, and if any of these conditions are not complied with during the leave period, the juvenile or child may be called back to the institution.
