Section 70(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The State Government shall ensure that the qualifications, knowledge, attitudes and skills expected from each functionary are in line with basic standards. The administration section along with persons responsible for social audit, inspection, monitoring an evaluation shall specifically listen to, monitor and address the issues emerging out of monthly staff meetings and children groups meetings in each institution under the Act.
