Section 22 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
22. Objective of the Observation Home.
(1)Opportunities to pursue education shall be offered through the provision of creative non-formal classes that to enable the child to sustain his/her interest in formal education especially if the child has attended such school.(2)Special counseling sessions may be conducted by trained persons to enable children alleged to be in conflict with law to deal with their feelings and fears about their situation and to offer them legal aid.(3)In any case, children shall be offered opportunities to makeconstructive use of their time even during this short period of observation.
