Section 69(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)In special cases, where the parents or guardians have travelled a long distance from another State or District, the Officer-in-Charge of any institution ,shall allow such parents or guardians entry into the premises and allowing a meeting with their children, provided they possess proper identification, and are not reported to have subjected the juvenile or child to abuse or exploitation.
