Section 39(9) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(9)Follow up. - Probation Officer or any other recognized voluntary organization or civil society organization that will follow up on the child must be identified. This organization must communicate within a month of resettlement about the well being of the child. The following issues shall be addressed at time of resettlement-(a)condition in home state and a report on the desirability of the continuing to stay in the home state considering the present condition of disaster, conflict or other such reasons for displacement;(b)situation of family or other persons who have been caring for the child prior to displacement;(c)care plan for re-integration and rehabilitation taking into account the feelings and opinion of the child about placement.
