Section 18(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)The child's access to caring responsible adults and provision of other basic needs shall be ensured during this period of institutionalisation. A medical check up shall be done if it is found that the child requires it or if the child/specifically requests for the same. Special attention shall be given to girls and other children requiring specialized care.
