Section 56(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Institutional authorities shall also provide children and institutional staff with access to HIV related prevention information and education. Facilities for voluntary testing and counseling, means of prevention, treatment and care shall be provided in a phased manner. Confidentiality should be assured and mandatory testing, segregation and denial of access to facilities and privileges prohibited. Compassionate early release or referral of residents living with AIDS shall be considered.
