Section 54(10) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(10)Wherever possible, children shall be provided with the opportunity to perform remunerated labour, if possible within the local community, as a complement to the vocational training provided in order to enhance possibility of finding suitable employment when they return to their communities. The type of work shall be such as to provide appropriate training that will be of benefit to the children following release. The organization and methods of work offered in facilities shall resemble as closely as possible those of similar work in community, so as to prepare children for the conditions of normal occupational life.
