Section 18(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)In case the Committee is not sitting, the child shall not be kept in the police station or jail, but shall be taken to a place of safety such as a designated Shelter Home run by a recognized or authorised non-government organization and if not then to a Child help line or other such organization, wherever such organization is available. Such authorities shall give the highest priority to the most expeditious processing of such cases to ensure the shortest possible duration of such detention pending inquiry, which itself should be a measure of last resort.
