Section 26(2) in The Juvenile Justice (Punjab) Rules, 1987
(2)The parents or guardian of the juvenile shall submit an application to the Superintendent requesting for release of the juvenile on leave, stating clearly the purpose for the leave and the period of leave. If the Superintendent 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 of granting such leave and take decision himself or forward the case to the Chief Inspector, as the case may be. While issuing orders sanctioning the leave of absence, the sanctioning 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.
