Section 59(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Every child shall have the right to make local telephone calls atleast twice a week to his Parents/Guardian/close relatives etc. and shall be assisted as necessary in order effectively to enjoy this right. The cost of the call may be borne by the child herself or himself. For children who do not have savings or any other such financial support, the institution may support the child to contact his or her parents or guardian over the phone for immediate communication. The institution may offer such assistance if possible. Every child shall have the right to receive telephone calls. Every child shall have the right to contact the Child Helpline atleast once a week and anytime during an emergency.
