Section 87(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Children in need of care and protection are being taken care not only by institutions either run by Government on its own or by a supporting Non-Governmental Organisation financially but also by voluntary organisation on its own resources. All actions concerning children whether undertaken by Government or administrative bodies or Court or by voluntary organisation the best interest of the children shall be the prime consideration.
