Section 33 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
33. Reception Unit.
(1)There shall be a Reception Unit in every Children Home which shall take care of children during the pendency of enquiries by the Child Welfare Committee.(2)Admission of Children in the Children Home shall be made by the order of the Child Welfare Committee. No children shall be admitted in the institution without a formal order from the Child Welfare Committee.(3)The Officer-in-Charge of the institution shall not discharge the admitted child from the institution in any manner without the consent of the Child Welfare Committee.(4)No girl child, during admission, shall be subjected to scrutiny and checkup by any male staff of the institution.(5)Every girl child shall be subjected to medical examination within 24 hours of her admission by a lady Medical Officer either by the Government doctor or by the panel of approved lady doctors maintained in the institution. Every child on admission shall be kept in the Reception Unit till such time the enquiry related to the child is completed by the Child Welfare Committee.
