Section 38(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)The norms for building or accommodation for an institution with 50 juveniles or children may be as under:-(a)Rooms; Each I60sq. ft. for minimum 4 juveniles or children i. e. 2000 sq. ft.; or(b)Two Dormitories: Each 1000 sq. ft. for 25 juveniles or children i. e. 2000 Sq. ft. ;(c)Two Classrooms: 300 Sq. ft for 25 juveniles or children ;(d)Workshop : 75 Sq. ft. per juvenile or child;(e)Sick room First aid room : 75 Sq. ft. per juvenile or children for 10 i.e. 750 Sq.ft.;(f)Kitchen; 250 Sq. ft.;(g)Dining Hall: 800 Sq.ft.;(h)Store : 250 Sq. ft.;(i)Recreation room : 300 Sq. ft.;(j)Library : 500 Sq. ft.;(k)Five Bathrooms : 25 Sq. ft. each i. e. 125 Sq. ft.;(l)Eight toilets or latrines : 25 Sq. ft. each i. e. 200 Sq. ft.;(m)Counselling and guidance room: 120 Sq. ft.;(n)Office-Incharge room : 200 sq. ft.;(o)Residence for Office-Incharge : (a) 2 rooms of 250 Sq. ft. each, (b) kitchen 75 Sq.ft., (c)bathroom-cum-toilet or latrine 50 sq. ft. ;(p)Playground: Sufficient playground area shall be provided in every institution according to the sanctioned capacity of the institution;(q)Reception Dormitory; 200 Sq. ft. reception dormitory to keep the new children who are sent to the home separate from those who have been there for longer period.
