Section 44(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)State run institutions may also be managed by Non-Government Organizations. Roles and responsibilities as well as other details of management may be finalized after specific and individualized consultation with the said organization and these may be agreed on through a Memorandum of Understanding for a specified period of time.The Memorandum of Understanding shall be signed by the parties in the manner, namely:-(a)the roles and responsibilities of each party;(b)the areas in which financial/programmatic inputs will be made by the collaborating agency;(c)mechanisms for the review of the joint management;(d)space for the participation of the children;(e)the roles and responsibilities of the staff/volunteers who come into these institutions as part of the joint management efforts;(f)any other matter relevant to the particular situation at the time.
