Section 92 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
92. Data Bases.
(1)All the case files maintained by the institutions, the Child Welfare Committee and the Juvenile Justice Board should be computerized and networked so that the data is centrally available.(2)Data relating to missing or lost children shall be specially computerized and networked locally and centrally through the setting up of Missing Children's Bureau, which shall facilitate the scanning of children's photographs along with their basic identifying information. All data relating to missing children shall be disseminated as widely as possible.(3)Names and addresses of all recognized Children's Homes, fit institutions and other data bases of organizations, Voluntary Probation Officers, other support service shall be maintained and updated regularly by the competent authorities. Age and sex appropriate facilities as prescribed under Section 34 of the Act, shall also be mentioned in the list.
