Section 24 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
24. Admission of a Child.
(1)Admission of child in the Observation Home shall be made round the clock and the Officer In-charge of Observation Home is bound to receive the child irrespective of the time.(2)Admission of child in the Observation Home or a place of safety shall be made by the Juvenile Justice Board by issuing a placement order duly signed and seal affixed. No child other than a child in conflict with law shall be kept in an Observation Home.(3)The Officer-in-Charge shall be authorised to detain in the Observation Home a child brought during the night till he is produced the Juvenile Justice Board, the next day for the obtaining an order.(4)The Officer-in-Charge shall refuse admission of a child whose age, identification marks and offence for which he is charged etc. has not been mentioned specifically. Provided further admission can also be refused if the placement order is not signed duly or corrections not attested properly or brought without any seal affixed.(5)The Superintendent/Officer-in-Charge will be personally responsible to see that no child is admitted unauthorised. He will keep a proper check when a child is admitted at odd hours.
