Section 65 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
65. Escape.
- The Officer-in-Charge shall immediately send the guards in search of the child at places like Railway Stations, bus stand and other places where the child is likely to go.(2)The parents or guardians shall be informed immediately about such escape if known.(3)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.(4)The Superintendent shall hold an inquiry about each escape and send his report to the concerned Competent Authority.(5)In the event of a child leaving the home without permission, the information shall be sent to the police and the family, if known. The detailed report along with the efforts to trace the child shall be sent to the committee for information in the subsequent sitting of the committee.
