Section 42 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
42. Recognition of fit person or fit institution.
(1)Any suitable individual, body of individuals, any association, place or institution, the occupier or manager of which is willing temporarily to receive a child in need of care, protection or treatment for so long a period as may be necessary and to bring or to give facilities for bringing up any child entrusted to its care in conformity with the religion of his birth may be recognized by the competent authority as fit person or fit institution.(2)A list of names and the addresses of fit persons and fit institutions approved by the competent authority shall be kept in the office of the Board/Committee and shall be used when necessary. Efforts shall be made to identify and recognize institutions, which meet the needs of children requiring specialized intervention and services.(3)After committal of a child by the competent authority to an institution recognized as a fit institution with collateral branches, the manager of such institution may send the child to any of the branches of such institution after giving an intimation to the competent authority under whose orders the child was committed.(4)Before declaring any person/institution as fit person/fit institution, the competent authority shall hold due enquiry and only on satisfaction shall give recognition as such.(5)Children shall be referred to these institutions/individuals based on the child's need and the stated objectives, competence or ability of the recognized fit institution/person to meet the needs of the child. Prior to such placement, the competent authority shall consult with the head of the institution and after receiving his/her consent transfer the child to the said facility.
