Section 29(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The parents or guardian of the child shall submit an application to the Competent Authority, requesting for leave for the child, stating clearly the purpose for the leave and the period of leave. If the Competent Authority, on the basis of the report of the Probation Officer or otherwise, deems it fit to sanction the leave, he shall clearly mention the period of leave and the conditions attached to the leave order. If any of these conditions are violated during the leave period, the child may be recalled to the institution.
