Section 55(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Every child shall receive adequate medical care, preventive and remedial, including dental, ophthalmologic and mental health care, etc., as well as pharmaceutical products and special diets as medically indicated. All such medical care shall, where possible, be provided to children through the appropriate health facilities and services of the community in which the institution is located, in order to prevent stigmatization of the child and promote self-respect and integration into the community.
