Section 71(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)All the case files maintained by the Institutions and the Juvenile Justice Board shall be computerized and networked so that the data is centrally available.All data relating to missing children shall be disseminated as widely as possible. Data relating to missing or lost children shall be specially computerized and networked locally and centrally through the setting up of Missing Children's Bureaus which shall facilitate the scanning of children's photographs alongwith their basic identifying information.
