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State of Madhya Pradesh - Section

Section 23 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

23. Management of Observation Home.

- Management of Observation Home shall be maintained by an Officer-in-charge specifically appointed to hold office as superintendent of the institution, who is under the control and supervision of the Commissioner/Director of Social Welfare. The custody of children in conflict with law in the Observation Home shall be judicial custody.