Section 29(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)In the case of children of the Special Home, the period of such leave shall be deemed to be part of the period of his/ her detention in the institution. The time which elapses after the failure of a child to return to the institution within the stipulated period shall be excluded in computing the period of his/her detention in the institution.
