Section 54(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Every child of compulsory school age in any facility including the Observation Home has the right to education suited to his or her needs and abilities and designed to prepare him or her for return to society. Special methodologies based on Minimum Levels of Learning as prescribed by the National Council of Educational Research and Training, as far as possible be incorporated into the educational system with correctional institutions to meet the special learning needs of children such as street children, etc. Special attention shall be given by the administration of the facilities to the education of children with particular cultural or ethnic needs or any other special needs Children who are illiterate or have cognitive or learning difficulties shall have the right to special education.
