Section 41(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)Missing Children's Bureau. - (a) The State Government shall set up a Missing Children's Bureau for documentation and publishing information relating to missing children. Computerized software shall be put in place to facilitate such a service. Attempts shall be made to network with all other similar facilities set up around the country so as to facilitate speedy scanning and transmission of information about such children around the country. This shall serve as a database of missing children;(b)The Missing Children's Bureau shall be linked up to the Child Help Line wherever available as well as to all major Police Stations in each District;(c)All citizens found to be directly related to or otherwise authorised to access this information shall be allowed free access to this database. Persons found to be abusing this database against the interests of children shall be investigated and the necessary action shall be taken.
