Section 39(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Special Provisions for children affected by displacement, disaster and conflict.-(a)children shall to informed for their own situation as well as the details of their family if known, the progress in resettlement and any other issue that may be relevant to the child;(b)there shall be no discrimination based on caste, language, ethnic origin, gender, or any other status by either staff or other children. Due consideration shall be given to the dynamics associated with conflict or other such situation;(c)respect for cultural needs : Keeping in mind that the child may be from a diverse cultural background every effort shall be made to be sensitive to the child's culture and social needs. Such efforts may be to cook food familiar to the child, identify persons who speak the language of the child to interact with the child and make the child comfortable and secure so as to reduce the stress of being in an alien environment. The child shall be allowed to follow his or her own religion, rituals and festivals;(d)family and community-based re-integration shall be given priority. However, with due regard to the root cause and special circumstances of the case, exceptions may be made with reasons recorded in writing;(e)the competent authorities shall respect and ensure respect for relevant rules of international humanitarian law applicable in situations of armed conflict.
