Section 26(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Efforts may be made to develop a Victim Offender Reconciliation Programme (Concept taken from Victim Offender Reconciliation Programme, www.vorp.com) with such experts involving interested and competent Non-Government Organizations. The objective of such programmes may be to offer avenues for communications, responsibility, reconciliation and restitution;
