Section 18(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(4)If the juvenile runs away from family during the leave period, the parent or guardian are required to inform the Officer-in-charge of the institution immediately and try to trace the juvenile and if found, send the juvenile to the institution. If the parent or guardian do not take proper care of the juvenile during the leave period or do not bring the juvenile back to the institution within the stipulated period, such leave may be refused on later occasions. If the juvenile does not return to the institution on expiry of the sanctioned leave, the Board shall refer the case to police for taking charge of the juvenile and bring him back to the institution.
