Section 26(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)If the juvenile runs away from his home during the leave period, the parent or guardian are required to inform the Superintendent of the institution immediately and try to trace the juvenile and if found, escort him to the institution. If the parent or guardians do not take proper care of the juvenile during the leave period or do not bring him 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 case shall be referred to the police for taking charge of the juvenile and bringing him back to the institution.
