Section 85 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
85. Openness and transparency.
(1)All Home shall be open to visitors with the permission of the Superintendent particularly for the representatives of Local Self Government voluntary organisations, Social Workers, researchers, medicos, academicians, prominent personalities, media and any other person, as the Superintendent considers appropriate keeping in view the security, Welfare and the interest of the child.(2)The Superintendent of the home shall encourage active involvement of local community in improving the conditions in the homes, if the members of the community want to serve the institution or want to contribute through their expertise.(3)The Superintendent shall maintain a visitors book. The remarks of the visitors given in visitors Book shall be considered by the Advisory inspecting authority.(4)While visiting an institution, the visitors shall not say or do anything that undermines the authority of the superintendent is in contravention of the Act or rules or impinges on the dignity of the child.
