Section 46(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Reception of the child. - (a) The placement of children in institutions shall only take place under conditions that take full account of their particular needs and special requirements according to their age, personality, sex anil type of offence if applicable, as well as mental and physical health, and which ensure their protection from harmful influences and risk situations;(b)The principal criterion for the separation of different categories of children, shall be the best suited care to the particular needs of the individuals concerned and the protection of their physical, mental and moral integrity anil well-being;(c)The child shall be received in a caring manner by personnel who have been trained and sensitized to the special needs and feelings of children being institutionalized. The child shall be administered a hair cut, if necessary, and give a bath in a manner that protects and affirms the dignity of the child. Lice lotion shall be used whenever possible as an alternative to shaving;(d)The child shall be allotted a locker to store his or her personal belongings and other valuables;(e)The immediate needs and apprehensions of the child such as the need for urgent medical care and the need to contact parents shall be attended to in a prompt, efficient and nurturing manner;(f)The Officer-in-charge shall verify the orders of the Juvenile Justice Board before receiving the child;(g)A copy of the rules governing the Observation/Special Home/ Children Home and a written description of their rights and obligations in a language they can understand, together with the address of the authorities competent to receive complaints such as Child Line, Child Welfare Committee, Juvenile Justice Board, Neighbourhood Committees, District Level Committees as well as the address of public or private agencies and organizations which provide legal assistance shall be provided to the child at the time of reception. The child shall have access to these at any time on request;For those children who are illiterate or who cannot understand the language in the written form or in any other way need assistance, the information should be conveyed in a manner enabling full comprehension;(h)The child shall be oriented to understand the regulations governing the internal organization of the institution, the goals and methodology of the care provided, the disciplinary requirements and procedures, other authorised methods of seeking information and of making complaints, and ell such other matters as are necessary to enable him/her to understand fully their rights and obligations during the period of institutionalization.
