Section 69(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)There shall be Monitoring and Evaluation Committee constituted in each institution and programme under the Act, which shall meet periodically to ensure that the procedures laid down above are complied with so as to ensure that the rights of children are guaranteed. They shall meet atleast once a month to review on the basis of Form XIV and make recommendations on all cases within the institution. They shall also fulfill responsibilities associated with decision making on placement an assessment of the care provided to the child during stay in the institutions.
