(1)The Superintendent of an institution or a fit person to whose care a child has been committed, may, on sufficient cause being shown to its satisfaction, grant permission in writing to a child to absent himself for short period not exceeding fifteen days in the aggregate in a year exclusive of the time required for going to and returning from the destination, for the purpose of visiting parents or relations :Provided that as far as possible previous approval of the Chief Child Welfare Officer shall be obtained for granting permission for a period exceeding seven days at a time.
