Section 83 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
83. Reporting.
(1)After completing the inspection, the Committee shall be required to submit a report on the findings within the shortest possible time not exceeding fifteen days. The report should include the suggestion, request or complaint as made by the concerned person, an objective evaluation of the compliance of the facilities with the relevant provisions of these rules.(2)Opinion of other relevant persons including those directly responsible for or named in the complaints shall also be noted and their reasons and explanations noted verbatim.(3)The inspection committee shall finally make any recommendation regarding any steps considered necessary to ensure compliance.(4)Any facts discovered by the Inspection Committee which indicate the violation of legal provisions concerning the rights of children or the operation of a juvenile justice institution has occurred shall be communicated to the competent authorities for investigation and prosecution.
