Section 25(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)In the event of an escape, the action to be taken is as follows, namely:-(a)the Superintendent shall immediately send the guards in search of the juvenile at places like railway stations, bus stand, the juvenile's home and other places where the juvenile is likely to go;(b)the parents or guardians shall be informed immediately about such escape;(c)a report shall be sent to the Police Station along with the detailed description of the juvenile, with identification marks and a photograph, with a copy to the authorities concerned with the placement of the juvenile in the institution; and(d)the Superintendent shall hold an enquiry about each escape and send his report to the court and the Chief Inspector.
