Section 66(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Disciplinary measures and procedures in all institutions under the Act shall maintain the interest of safety and in order of community life. It shall be consistent with the upholding of the inherent dignity of the child and the fundamental objective of institutional are, namely, instilling a sense of justice, self-respect and respect tor the basic rights of every person.
