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State of Madhya Pradesh - Section

Section 51 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

51. Nutrition.

(1)Every Officer-in-Charge shall ensure that every child has the right to adequate and appropriate nutrition. Residents shall receive food that is suitably prepared and presented at normal meal times and of a quality and quantity to satisfy the standards of dietetics, hygiene and health and as far as possible, religious and cultural requirements. Clean drinking water should be available to every child at any time.
(2)The State Government shall prepare a Diet Scale for children in consultation with nutrition experts so that the diet becomes balanced, nutritious and varied. Special diet may be provided on holidays and festivals and to the sick children as required. The suggested dietary scale could be as follows :-
Article Recommended Dietary Allowance
Flour 300 gms. per head per day
Rice 300 gms. per head per day
Vegetables 250 gms. per head/day
Pulses 125 gms. per head per day
Sugar 40 gms. per head per day
Vegetables oil/fats 40 gms. per head per day
Milk/curd 300 gms. per head per day without adding water
Break fast 50 gms. per head per day
(Ground nuts, chana, Poha)  
Tea leaves 4 gms. per head per day
Fruits 45 gms. per head per day (Three limes a week)
Spices 10 gms. per head per day mixed as per regional requirements
Salt 15 gms. per head per day
Other Items  
Tooth Powder 50 gms. per month
Hair oil 100 gms. per month
Bath Soap 1 per month
Soap (for washing clothes) 2 No. per month
Note.-The suggested dietary scale could be modified according to the local needs. Where no LPG Gas available, firewood/fuel scale will apply during the period of non-availability of gas also.