Section 17(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)In the event of an escape of a juvenile or a child, the following action shall be taken, namely:-(a)The Officer-in-Charge shall immediately send the guards in search of the juvenile, at places like railway stations, bus stands and other places where the juvenile is likely to go;(b)The parents or guardians shall be informed immediately about such escape;(c)A report shall be sent to the area Police Station along with the details and description of the juvenile or the child, with identification marks and a photograph, with a copy to the Board and the authorities concerned;(d)The Officer-in-Charge shall hold an inquiry about such escape and send his report to the Board and the authorities concerned.
