Section 8(27) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(27)In case of breach of bond by the institution or Home or parent or guardian during the period of leave or probation or license or bail or community correction, the Committee may call upon the concerned party to produce the child before the Committee by issuing a show cause notice in Form XIV. The Committee may accordingly direct that the child shall be taken back into the Home and if it appears to the Committee that the child is likely to be removed from its jurisdiction or to be concealed, the Committee may revoke or forfeit the permission of leave by making an order in Form XVI for the removal of a child.
