Section 82 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
82. Inspection.
(1)The Director/Commissioner Social Welfare Department and any other officer authorised by him shall inspect such organization. The programme development monitoring and evaluation cell. The District Advisory Committee, Local Government Authority shall inspect, monitor and evaluate the institutional and non-institutional programmes on Juvenile Justice Administration.(2)The inspection should not be a fault finding mechanism rather it should be constructive. The Inspecting Officer shall furnish a report to the Director/Commissioner Social Welfare for necessary follow up.(3)The team may visit the home either by prior intimation or by surprise.
