Section 38(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)There shall be following objectives of the Shelter homes,-(a)identify and receive children who are at risk and in need of urgent care and protection as well as those who specifically seek help in that jurisdiction;(b)build up a friendly relationship with the child as to enable him/ her to understand and share the reasons for his/her present situation as well as to participate in a decision regarding his/her placement;(c)offer quick assessment services and referrals to detailed assessment and other services;(d)offer service of counseling, recreation, medical attention, non-formal education and temporary, open and freely accessible 24 hour shelter;(e)directly link up with competent authorities and institutions under the Act coming under that jurisdiction as well as network with the Child Help Line of the area and all other recognized fit persons, voluntary organizations and fit person willing to assist in the work of the Shelter Home.
