Section 34 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
34. Disposition of children from Reception Unit.
- Children in the Reception Unit shall be discharged from the Reception Unit on the orders of the Child Welfare Committee. The Child Welfare Committee may order that,-(a)the child shall be restored to the care of parents or relatives as per the orders of the Child Welfare Committee; or(b)the child shall be shifted to the regular unit of the Children Home for further development activities of the child; or(c)the child shall be transferred to a similar Children Home or a Shelter Home or a fit institution or under the care of fit person; or(d)if a child belongs to some other State/District the child shall be transferred to the respective Child Welfare Committee for further enquiry and disposition.
