Section 41(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)Procedure. - (a) The staff of the Special Juvenile Police Unit shall receive the child who has been identified as needing the services provided under the Act according to the principles outlined in these Rules and proceed to conduct preliminary inquiries and offer services that the child may need at this point of initial contact;(b)Special investigations and reports that are required to be undertaken by the Police shall be made in addition to which social investigation reports may also be made by the social workers of the Special Juvenile Police Unit. The social investigation report of the social worker attached to the Special Juvenile Police Unit may be considered;(c)Every police station shall display the main features of Juvenile Justice Act on the board in the entrance of the police station.
