Section 48(12) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(12)In the event of a juvenile or child leaving the institution without permission, the information shall be sent by the Officer Incharge of the concerned institution to the police and the family, if known; and the detailed report along with the efforts to trace the juvenile or child shall be sent to the Board or the Committee as the case may be.
