Section 17(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)In the event of an escape, the action to be taken is as follows :-(a)The Officer-in-charge shall immediately send the guards in search of the juvenile at places like railway stations, bus-stands and other places where the juvenile is likely to go;(b)The parents or guardians shall be informed immediately about such escape if known;(c)A report shall be sent to the area police-station along with the details/description of the juvenile, with identification marks and a photograph; with a copy to Juvenile Justice Board and the authorities concerned;(d)The Officer-in-charge shall hold an inquiry about each escape and send his report to the Board and the authority concerned.
