Section 29 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
29. Children Homes.
(1)The State Government may establish and maintain Children Home either by itself or under an agreement with voluntary organization in every district or a group of districts as may be required for children in need of care and protection.(2)Separate institutions shall be maintained for boys and girls.(3)Inmates of the institutions shall be classified and separated in accordance with their age as follows :-Age group up to 12 yearsAge group of 12 to 16 yearsAge group of 16 to 18 years(4)The State Government may also certify or recognise any institution as Children Home for the purpose of this Act.(5)Each Children Home should be a comprehensive child care centre.
