Section 53(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)Sleeping accommodation shall normally consist of small group dormitories, while bearing in mind local standards. During sleeping hours there should be regular unobtrusive supervision of all sleeping areas and group dormitories, in order to ensure the protection of each child. Every child shall be provided with separate and sufficient bedding, which shall be clean when issued, kept in good order and changed often enough to ensure cleanliness.
