Section 37(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)For the children in urgent need of care and protection, such as destitutes, street children etc. the State Government support creation of the requisite number and not less than one Shelter Home through voluntary organizations. Local Authority Children with special needs from Children's Homes may also be referred to these Shelter Homes for special care, if such special care is available.
