Section 48(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The Voluntary organisations related to the welfare activities of children shall be involved in planning of programmes, reception of children, management of the homes and grievance redressal. Wherever possible the voluntary organisations shall be facilitated experts or functionaries trained in mobilizing participatory process with children. The Voluntary organisations shall work in close coordination with the Monitoring and Evaluation Committee.
