Section 59(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Children, shall be allowed to communicate with their families, friends and other persons or representatives of reputable outside organizations, to leave the home for a visit to their home and family and to receive special permission to leave the home for educational, vocational or other important reasons. The time spent outside the institution shall be counted as part of the period of sentence.
