Section 40 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
40. Referral services for children with special needs.
(1)The competent authority shall identify the recognized institutions providing specialized services to children with special needs and refer the children to these institutions so that their particular needs are met.(2)Such services shall be provided for physically challenged children, street children, sexually abused children, children with HIV/AIDS, children of prisoners, child prostitutes, children addicted to substances, terminally/ chronically ill children and any other such type of children.(3)Children with special needs, referred to other specialized services or institutions run by recognized voluntary organizations, shall be covered under the sponsorship scheme under this Act so that the child is covered with costs on referral.
