Section 18(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)The juvenile of an 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. While the leave of absence for short period not exceeding 7 days excluding the journey time may be recommended by the Officer-in-charge. Granting of such leave shall be at the discretion of the Juvenile Justice Board and it cannot be claimed as a right.
