Section 61(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(9)The period of such leave shall be deemed to be part of the period of stay in the institution. Only in the case of children in conflict with the law, the time which elapses after the failure of a child to return to the institution within the stipulated period shall be excluded in computing the period of his detention in the institution.
