Section 8 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
8. Sanitation and Hygiene.
- Every institution shall have the following facilities, namely:-(a)sufficient treated drinking water;(b)sufficient water for bathing and washing clothes, maintenance and cleanliness of the premises;(c)proper drainage system;(d)arrangements for disposal of garbage;(e)protection from mosquitoes;(f)sufficient number of latrines in the proportion of at least one latrine for seven children;(g)sufficient number of bathrooms in the proportion of at least one bath room for ten children;(h)sufficient space for washing;(i)clean and fly-proof kitchen;(j)sunning of bedding and clothing; and(k)maintenance of cleanliness in the Medical Centre.
