Section 52(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)To the extent possible children shall have the right to use their own clothing other than uniform. Institutions shall ensure that each child has personal clothing suitable for the climate and adequate to ensure good health, and which in no manner is degrading or humiliating. Children removed from or leaving an institution for any purpose shall be allowed to wear their own clothing. They shall not wear uniforms, taking into account that such procedure tends to label and stigmatize children.
