Section 61 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
61. Leave of the child.
(1)A child shall be informed at the earliest possible time of the death, serious illness or injury of any immediate family member and shall be provided with the opportunity to attend the funeral of the deceased or go to the beside of a critically ill relative.(2)The child from any institution, may be allowed to go on leave of absence/or released on licence and stay with his family during examination, emergencies or special occasions like marriage in the family etc.(3)The leave of absence for short period not exceeding seven days excluding the journey time may be recommended by the Officer incharge but such leave shall be granted by the Board in Form VII.(4)The parents or guardian of the child shall submit an application to the Superintendent requesting for release of the child on leave, stating clearly the purpose for the leave and the period of leave.(5)If the Superintendent considers that granting of such leave is for the reasons mentioned above or otherwise in the interest of the child, he shall call for a report of the Probation Officer on the advisability or otherwise and forward the case to the Board.(6)The parent or guardian shall arrange to escort the child from and to the institution and bear the travelling expenses. In exceptional cases or during an emergency, the Officer-in-Charge may arrange to escort the child to the place of the family and back.(7)If the child runs away from family during the leave period, the parent or guardian are required to inform the Officer-in-Charge of the institution immediately and try to trace the child and if found, send the child to the institution,(8)If the juvenile or child does not return to the institution on expiry of the sanctioned leave the Board shall refer the case to the police for taking the charge of the juvenile or child and bring him back to the institution.(9)The period of such leave shall be deemed to be part of the period of stay in the institution. Only in the case of children in conflict with the law, the time which elapses after the failure of a child to return to the institution within the stipulated period shall be excluded in computing the period of his detention in the institution.(10)Well-rounded programme of pre-release planning and follow up of cases discharged from Special Homes shall be organized in all institutions in close collaboration with existing Government and Voluntary Welfare Organizations.
