Section 14 in The Haryana Prevention of Beggary Rules, 1972
14. Absence for short periods.
(1)In case no disciplinary punishment under Rule 22 has been awarded, the Superintendent of Reception Centre or a Certified Institution may, on sufficient cause being shown to his satisfaction, grant permission in writing to an intimate to absent himself for short period not exceeding seven days in aggregate in the year exclusive of the time required for going to an returning from the destination for the purpose of visiting parents or relations or wife and children; provided that as far as possible the previous consent of the Chief Inspector shall be obtained for granting leave exceeding three days at a time.(2)The permission granted under sub-rule (1) may at any time be cancelled by an order in writing by the Superintendent and the inmate may be recalled by him [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.].(3)The time during which inmate is absent from a Reception Centre or a Certified Institution under sub-rule (1) shall be deemed to be part of the time of his detention in the Reception Centre or the Certified Institution.(4)If any inmate fails to return to the Reception Centre or Certified Institution at the expiry of the period permitted under sub-rule (1) or when recalled under sub-rule (2) the Superintendent shall report the matter to the Chief Inspector and any Police Officer may, on the application in writing of such Superintendent of Chief Inspector, arrest the intimate without warrant and send him back to the Reception Centre or the Certified Institution as the case may be.(5)The time which elapses after the failure of an inmate under sub-rule (4) to return to the Reception Centre or the Certified Institution shall be excluded in computing the time of the detention in the Reception Centre or the Certified Institution.
