Section 21(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)In the event of an escape of a juvenile from the custody of a person having charge of such juvenile or from Special Home or Observation Home or place of safety as the case may be, the following action shall be taken by the concerned person or Officer Incharge within twenty-four hours :-(a)send a report of circumstances leading to such escape to the area Police Station or Special Juvenile Police Unit along with the details and description of the juvenile, including identification marks and a photograph with a copy to the Board, District Child Protection Unit and other authorities concerned ;(b)send the guards or concerned staff in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go ;(c)inform the parents or guardians about such escape ; and(d)submit a detailed report to the Board and the authorities concerned within 15 days of escape explaining the reasons for such escape and action taken thereof.
