Section 26(1) in The Juvenile Justice (Punjab) Rules, 1987
(1)The inmate of an institution may be given leave of absence to go and stay with his family during school vacations, festivals, emergencies or special occasion like marriage in the family. While the leave of absence for short periods not exceeding 15 days in a year may be granted by the Superintendent, long leave upto six weeks in a year may be sanctioned by the Chief Inspector. Granting of such leave shall be at the discretion of the sanctioning authority and it cannot be claimed as a right.
