Section 29(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)If the child runs away from his/her home during the leave period, the parent or guardian shall inform the Competent Authority and the Superintendent of the institution immediately and try to trace the child and if found, escort him to the institution. If the parent or guardian do not take proper care of the child during the leave period or do not bring him back to the institution within the stipulated period, leave maybe refused on later occasions. If the child does not return to the institution on expiry of the sanctioned leave, the case shall be referred to the Competent Authority for necessary orders. In case of the children from Special Home or Observation Home, the Police shall be informed immediately for tracing the child and bringing him to the Institution.
