Section 41 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
41. Acting Officer-in-Charge of an Institution.
(1)During the absence of the Officer-in-Charge of an institution on short leave (other than casual leave) or during a vacancy in the post of Officer-in-Charge of an institution for a short period for other reasons, the Commissioner, Women and Child Development shall authorize any of the officer to perform the duties of the Officer-in-Charge of the institutions.(2)No Officer-in-Charge of an institution of a Children's or Special Home shall quit the institution or hand over charge of the Home without having obtained the previous permission of the Commissioner, Women and Child Development.
