Section 37(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)Management. - The Shelter Home shall be run by recognized or authorized voluntary organizations having a minimum of one year in dealing with children in especially difficult circumstances. The Shelter Home shall, to the extent possible, be managed by taking into account the principles and standards outlined in the Rules listed in the Chapter VII on Institutional management, in accordance with the needs of the child.
