Section 27 in The Delhi Prevention Of Begging Rules, 1960
27. Short leave of absence to inmates of Certified Institutions.
(1) The Superintendent may, on sufficient cause being shown to his satisfaction, grant permission in writing to an inmate to absent himself for a short period not exceeding seven days at a time, and not exceeding thirty days in the aggregate in a year, exclusive of the time required for going to and returning from the destination, for the purpose of visiting his parents or relatives or attending to a domestic exigency:Provided such leave exceeding seven days at a time may be granted with the previous approval of the Chief Inspector.(2)The Superintendent may at any time cancel, by an order in writing, the permission granted under sub-rule (1) and recall the inmate without giving any reason there for.(3)The period during which an inmate is absent from the Certified Institution under sub-rule (1) shall be deemed to be a part of the term of his detention in the said institution.(4)The time which elapses after the failure of the inmate to return to the Certified Institution shall be excluded in computing the time of his detention, in the Institution.(5)Any parent or guardian contributing towards the maintenance of an inmate under section 8 shall be exempt from the payment of such contribution for the period during which the inmate is absent from the institution under this rule.
