Section 20(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Where a child's parents or guardian cannot be contacted earlier, or as mentioned in sub-rule (6) of Rule 18 and, if the child specifically wishes that they not be contacted, the Probation Officer shall make a concerted effort to identify any other fit person accepted and considered appropriate by the child and shall inform him or her of the child's desire to seek assistance under the Act so that he or she can attend the inquiry.
