Section 69(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)A grievance box, which is freely accessible to children to deposit anonymous complaints, shall be maintained by each institution established under the Act. Children shall not be subjected to any punishment for having accessed these grievance reddressal systems. Appropriate guidance may be given by the Counselor/Probation Officer of each institution as to the responsible use of the same.
