Section 42(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
