Section 59(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(2)The competent authority may also permit leave of absence to any juvenile or the child, to allow him, on special occasions like examination, marriage of relatives, death of kith and kin or the accident or serious illness of parent or any emergency of like nature, to go on leave under supervision, [for a period generally not exceeding seven days] [Substituted by Act 33 of 2006, Section 23, for " for maximum seven days " (w.e.f. 22.8.2006).], excluding the time taken in journey.
