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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(a) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(a)Physical infrastructure-It should include separate facilities for children in the age group of 0-50 years with appropriate facilities for the infants. The facilities to be created for children in the age group 6-10 years having separate dormitories for boys and girls. The standard of accommodation as prescribed in rule 9 shall apply. There should be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.