(1)The Superintendent of a Children's Home, School or a fit person institution to whose care a child has been committed, may on sufficient cause being shown to his satisfaction, grant permission in writing to an inmate to absent himself for short periods not exceeding fifteen days in the aggregate in a year exclusive of the time required for the purpose of visiting parents or relations :Provided that as far as possible previous approval of the Chief Inspector shall be obtained for granting permission for absence for a period exceeding seven days at a time.
