Section 69(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(4)A grievance box, which is freely accessible to children to deposit anonymous complaints, shall be maintained by each institution established under the Act. Children shall not be subjected to any punishment for having accessed these grievance redressal systems. Appropriate guidance may be given by the counsellor/probation officer of each institution as to the responsible use of the same.
