Section 18 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
18. Leave of absence of a juvenile or child.
(1)The juvenile or child of an institution may be allowed to go on leave of absence or released on license and stay with his family during examination, emergencies or special occasions like marriage in the family.(2)While the leave of absence for short period not exceeding seven days excluding the journey time may be recommended by the Officer-in-Charge, but granting of such leave shall be by the Board.(3)The parents or guardian of the juvenile or child may submit an application to the Officer-in-Charge requesting for release of the juvenile or child on leave, stating clearly the purpose for the leave and the period of leave.(4)If the Officer-in-Charge considers that granting of such leave is in the interest of the juvenile or child, he shall call for a report of the Probation Officer on the advisability or otherwise and forward the case to the Board.(5)While issuing orders sanctioning the leave of absence or release on license in Form VII, as the case may be, the competent authority shall mention the period of leave and the conditions attached to the leave order, and if any of these conditions are not complied with during the leave period, the juvenile or child may be called back to the institution.(6)The parent or guardian shall arrange to escort the juvenile or child from and to the institution and bear the travelling expenses; whereas, in exceptional cases or during an emergency, the Officer-in-Charge may arrange to escort the juvenile or child to the place of the family and back.(7)If the juvenile or child runs away from the family during the leave period, the parent or guardian are required to inform the Officer-in-Charge of the institution immediately, and try to trace the juvenile or child and if found, send the juvenile or child to the institution.(8)If the parent or guardian do not take proper care of the juvenile or child during the leave period or do not bring the juvenile or child back to the institution within the stipulated period, such leave may be refused on later occasions.(9)If the juvenile or child does not return to the institution on expiry of the sanctioned leave, the Board shall refer the case to police for taking charge of the juvenile or child and bring him back to the institution.(10)The period of such leave shall be counted as a part of the period of stay in the institution and the time which elapses after the failure of a juvenile or child to return to the institution within the stipulated period, shall be excluded while computing the period of his stay in the institution.
