Section 18 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
18. Leave and absence of juvenile.
(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.(2)The parents or guardian of the juvenile shall submit an application to the Officer-in-charge requesting for release of the juvenile on leave, stating clearly the purpose for the leave and the period leave. If the Officer-in-charge considers that granting of such leave is in the interest of the juvenile, he shall call for a detailed report of the Probation Officer on the advisability or otherwise and forward the case to the Juvenile Justice Board. While issuing orders sanctioning the leave of absence/or release on licence, as the case may be, the competent authority shall clearly mention the period of leave and the conditions attached to the leave order. If any of these conditions are not complied with during the leave period, the juvenile may be recalled to the institution.(3)The parent or guardian shall arrange to escort the juvenile from and to the institution and bear the travelling expenses. In exceptional cases or during an emergency, the Officer-in-charge may arrange to escort the juvenile to the place of the family and back.(4)If the juvenile runs away from family during the leave period, the parent or guardian are required to inform the Officer-in-charge of the institution immediately and try to trace the juvenile and if found, send the juvenile to the institution. If the parent or guardian do not take proper care of the juvenile during the leave period or do not bring the juvenile back to the institution within the stipulated period, such leave may be refused on later occasions. If the juvenile does not return to the institution on expiry of the sanctioned leave, the Board shall refer the case to police for taking charge of the juvenile and bring him back to the institution.(5)The period of such leave shall be deemed to be part of the period of detention in the institution. The time which elapses after the failure of a juvenile to return to the institution within the stipulated period shall be excluded in computing the period of his detention in the institution.
