Section 18(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(2)In the event of an escape of a juvenile in conflict with law or a child, the following action shall be taken within twenty-four hours,-(a)the Officer-in-Charge of any institution shall immediately send a report to the area Police Station or Special Juvenile Police Unit along with the details and description of the juvenile or child, with identification marks and a photograph, with a copy to the Board, District Child Protection Unit and other authorities concerned;(b)the Officer-in-Charge of institutions other than shelter homes or drop-in-centres shall send the guards or concerned staff in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go;(c)the parents or guardians shall be informed immediately about such escape; and(d)the Officer-in-Charge of an institution other than a shelter home or drop-in-centre shall hold an inquiry about such escape and send his report to the Board or Committee and the authorities concerned and the report shall be placed before the Management Committee set up under rule 55 of these rules in the next meeting for review.
