Section 42(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Children shall be referred to these institutions/individuals based on the child's need and the stated objectives, competence or ability of the recognized fit institution/person to meet the needs of the child. Prior to such placement, the competent authority shall consult with the head of the institution and after receiving his/her consent transfer the child to the said facility.
