Section 9(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)The social workers at the Special Juvenile Police Unit shall be the caseworker in relation to the children alleged to be in conflict with law and shall also perform on the role of friend of the child. He/she shall receive the child in a sensitive and friendly manner and enable him or her to feel at case during the entire process of first contact and preliminary inquiry.
