Section 20(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)The Committee shall make arrangement to send the child to the designated place of safety, or the Children's Home having appropriate facilities, regarding age and sex during the pending detailed inquiry. Children should as far as possible be lodged in a home closest to where they belong, unless it is not in their interest such as in situations of disaster/conflict.
