Section 17 in Jammu and Kashmir Juvenile Justice Rules, 2007
17. Leave of absence of a juvenile.
(1)The juvenile or juveniles of an institution may be allowed to go on leave of absence or released on licence and stay with his family during academic examination, emergencies or special occasions like marriage in the family.(2)While the leave of absence for short period not exceeding seven days excluding the journey time may be recommended by the Officer-in-Charge, granting of such leave shall be by the Board.(3)The parents or guardian(s) of the juvenile or child may submit an application to the Officer-in-Charge requesting for release of the juvenile or juveniles on leave, stating clearly the purpose for the leave and the period of leave.(4)If the Officer-in-Charge considers that granting of such leave is in the interest of the juvenile(s), he shall call for a report of the Probation Officer on its advisability or otherwise and forward the case to the Board.(5)While issuing orders sanctioning the leave of absence or release on licence in Form VII, 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.(6)The parent or guardian shall arrange to have the juvenile escorted from and to the institution and bear the travelling expenses; whereas, in exceptional cases or during an emergency, the Officer-in-Charge may arrange to have the juvenile escorted to the place of the family and back.(7)If the juveniles or juveniles run away from the family during the leave period, the parent or guardians are required to inform the Officer-in-Charge of the institution immediately and try to trace the juvenile and, if found, send the juveniles or child to the institution.(8)If the parent or guardians do not take proper care of the juvenile or child the leave period or do not bring the juvenile(s) back to the institution within the stipulated period, such leave may be refused on later occasions.(9)If the juveniles or child do not return to the institution on expiry of the sanctioned leave, the Board shall refer the case to police for taking charge of the juvenile and bring them/him back to the institution.(10)The period of such leave shall be counted as a part of the period of stay in the institution and the time which elapses after the failure of a juvenile to return to the institution within the stipulated period, shall be excluded while computing the period of his stay in the institution.
