Section 87(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)In each district there shall be a child protection committee being represented by non-governmental organisation, media academicians, philanthropists, Government representatives to monitor and evaluate the child care programmes with the objective of not only to prevent child abuse, illegal trafficking, child prostitution etc., but also to ensure qualitative services to children and intervene in all issues concerning children.
