Section 86 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
86. Social Auditing.
- The State Government shall maintain professional research based social audit to monitor and evaluate the functioning of the Homes and programmes/schemes under the Act on the annual basis. This shall be done with the help of leading organizations working with the children, besides autonomous bodies like National Institute of Public Cooperation and Child Development, Indian Council for Child Welfare, Indian Council for Social Welfare, Indian Social Institute, Childline India Foundation, National Institute of Social Defence, Central and State level Social Welfare Boards, School of Social Work etc.
