Juvenile Justice Act & Rules
Juvenile Justice (Care and Protection of Children) Act, 2015
The Juvenile Justice (Care and Protection of Children) Model Rules 2016
The Juvenile Justice (Care and Protection of Children) Amendment Act, 2021 stands enforced from 1st September 2022
The Juvenile Justice (Care and Protection of Children) Model Amendment Rules, 2022
Madhya Pradesh Juvenile Justice Rules, 2022
 Adoption Regulations
 Adoption Regulation 2015
 Adoption Regulation 2017
 Adoption (Amendment) Regulations, 2021
 Adoption Regulations, 2022
 Other Child related Legislations
 The Rights of Persons with Disabilities Act, 2016
 The Rights of Persons with Disabilities Rules, 2017
 The Mental Healthcare Act, 2017
 The Mental Healthcare (State Mental Health Authority) Rules, 2018
 The Mental Healtcare (Rights of Persons with Mental Illness) Rules, 2018
 The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
 The National Trust For The Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
 The National Trust For The Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000
 The Board of the Trust Regulations, 2001
 The Child Labour (Prohibition and Regulation) Amendment Rules, 2017
 The Information Technology Act, 2000
 The Probation of Offenders Act, 1958
 The Rights of Persons with Disabilities Act, 2016
 The Surrogacy (Regulation) Act, 2021
 The Transgender Persons (Protection Of Rights) Act, 2019
 The Transgender Persons (Protection Of Rights) Rules, 2020
 The Mediation Act, 2023
 Bonded Labour System (Abolition) Act,1976
 Child Labour (Prohibition and Regulation) Act, 1986
 Child Labour (Prohibition and Regulation) Rules, 1988
 Children (Pledging of Labour) Act, 1976
 Commission For Protection of Child Right Act, 2005
 Commissions for Protection of Child Rights (Amendment) Act 2006
 Commissions for Protection of Child Rights Rules, 2006 (English)
 Factories Act, 1948
 Guardians and Wards act 1890
 Hindu Minority and Guardians Act 1956
 Immoral Traffic (Prevention) Act, 1956
 Medical Termination of Pregnancy Act, 1971
 Mines Act, 1952
 National Food Security Act, 2013
 Prenatal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994
 Prohibition of Child Marriage Act 2006
 Protection of Children From Sexual Offences Act, 2012
 Protection of Children From Sexual Offences Rules, 2012
 Protection of Children From Sexual Offences (Amendment) Act, 2019
 Protection of Children From Sexual Offences Rules, 2020
 Right of Children to Free and Compulsory Education Act, 2009
 Right of Children to Free and Compulsory Education Rules, 2010
 The Legal Services Authority Act,1987
 Young Persons (Harmful Publication) Act, 1956
 The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) (Six Months Training) Amendment Rules, 2020
 The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Amendment Rules, 2014
 The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Amendment Rules, 2011
 The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
 NALSA Scheme for children
 Child Friendly Legal Services to Children and their Protection
 Legal Services to the Mentally Ill and Mentally Disabled Persons
 Legal Services to the Victims of Drug Abuse and Eradication of Drug Menace
 Protection and Enforcement of Tribal Rights
NALSA (Compensation Scheme for Women VictimsSurvivors of Sexual Assaultother Crimes- 2018
NALSA (Victims of Trafficking and Commercial Sexual Exploitation ) Scheme, 2015

Contact Us

Registrar (Judicial-I)
High Court of Madhya Pradesh
Jabalpur, India - 482001
email - secjjchcjbp[at]mp[dot]gov[dot]in

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National Free Legal Helpline : 15100 (Toll Free Number)

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