(1)The Superintendent of a Children's Home, School or a fit person institution to whose care a child has been committed, may on sufficient cause being shown to his satisfaction, grant permission in writing to an inmate to absent himself for short periods not exceeding fifteen days in the aggregate in a year exclusive of the time required for the purpose of visiting parents or relations :Provided that as far as possible previous approval of the Chief Inspector shall be obtained for granting permission for absence for a period exceeding seven days at a time.(2)The permission granted under sub-rule (1) may at any time, be cancelled by an order in writing by the Superintendent and the inmate may be recalled by him without giving any reason therefor.(3)The Chief Inspector may on the application of parents recommended by the Superintendent of a School, Children's Home or fit person of institution grant vacation leave up to six weeks, excluding the days of journey at a time in a year to an inmate. Such leave may be recalled by him without giving any reasons therefor.(4)The period during which an inmate is absent from the institution under sub-rule (1) of sub-rule (3) shall be deemed to be part of the period of his detention in the institution.(5)If any inmate fails to return to the institution on the expiry of the period permitted under sub-rule (1) or sub-rule (3) or when recalled under sub-rule (2) or sub-rule (3) the Superintendent shall report the matter to the Chief Inspector and any police officer may, on the report in writing of the Superintendent or the Chief Inspector arrest the inmate without warrant and send him back to the institution.(6)The time which elapses after the failure of art inmate under sub-rule (5) to return to the institution shall be excluded in computing the period of his detention in the institution.(7)Any parent or guardian contributing towards the maintenance of his child in an institution under an order passed by a competent authority under sub-section (1) of Section 50, shall be exempt from the payment of such contribution for the period during which the child is absent from the institution under sub-rule (1) of sub-rule (3).
