Section 51(10) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(10)In the event of a juvenile or child leaving the institution without permission or committing an offence within the institution, the information shall be sent by the Superintendent of the concerned institution to the police and the family, if known; and the detailed report of circumstances along with the efforts to trace the juvenile or child where the juvenile or child is missing, shall be sent to the Board or the Committee, as the case may be.
