Section 78(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(9)Disruption proceedings-(a)Adopted children or Adoptive Parents or Probation Officers or Social Workers of accredited Children's Homes shall have the right to make complaints or initiate disruption processes by writing to the Child Welfare Committee/Juvenile Justice Board;(b)After the Child Welfare Committee has consented to the disruption, the child shall be returned to the Children's Home from where he or she was taken. A report of the circumstances under which this decision was taken and the efforts made to sort out any problems shall be recorded and submitted to the Child Welfare Committee, the Department of Social Welfare and the Voluntary Co-ordinating Agency;(c)The child may be removed and placed in an alternate home/ transit home whenever there is serious mal-adjustment, after obtaining the consent of the Child Welfare Committee;(d)Upon disruption of a placement the Committee shall recommend alternate placement of the child with adequate provisions for counseling and care.
