Section 35(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)In the event of an escape of a child from the Special Home or Observation Home, the action to be taken is as follows:(a)The Superintendent shall immediately send the guards in search of the child at places like railway station, bus stand, the child's home and other places where the child is likely to go;(b)The parents or guardians, whose addresses are known, shall be informed immediately about such escape:(c)A report shall be sent to the police station along with the detailed description of the child with identification marks and a photograph:(d)The Superintendent shall hold an enquiry about each escape and send his report to the competent authority and the Commissioner;(e)On the restoration of a child after escape, the period at large, shall be calculated by excluding the day of escape and the day of restoration. The period at large shall then be added to his/her period of detention and the revised date of discharge calculated by adding the number of days to the date of discharge (in case of children in the Special Home);(f)The caseworker should try to analyse the reasons for the escape and report his findings to the Superintendent suggesting a suitable programme for avoiding of the reoccurence of such incidents,(g)In the event of a child leaving the Children's Home without permission, the Child Welfare Committee shall immediately be informed of the same for necessary orders.
