Section 46(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)A Care Taker shall be liable for departmental action for:-(a)Willingly or negligently permitting an inmate to escape;(b)Giving or attempting to give an inmate or taking out or attempting to take out from the institution any article not allowed by the Superintendent; and(c)Wilful disobedience or neglect of any rules, regulations or orders.
