Section 50 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
50. Daily activities.
(1)Each institution shall have a well-planned daily schedule, which endeavour to fulfil the basic needs and rights of the child.(2)The schedule shall be arrived at in consultation with the inmates, Non-Government Organizations working in the area of child rights, neighbourhood committees, District Level Committee specially those partnering with the institution shall to the greatest extent possible facilitate this planning of the schedule.(3)The institution shall involve the outside community including students, NGO's clubs and societies in planning and conducting various activities including games, music, education, excursions etc.(4)Special programmes may be organized for Sundays and holidays.
