Section 53 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
53. Services, which conform to requirements of the health and dignity of the child.
(1)Children deprived of their liberty have the right to facilities and services that meet all the requirements of health and human dignity.(2)The design of the institutions and the physical environment to the extent possible, shall be in keeping with the rehabilitative aim of residential treatment, with due regard to the need of the child for privacy, sensory stimuli, opportunities for association with peers and participation in sports, physical exercise and leisure-time activities. Though existing infra structure available with the State Government may be utilized, a concerted effort shall be made to re-organize the decor of all State institutions so that they project the image of child centred Homes and not that a Jail or government office. Coloured paint for walls and furniture, posters and exhibition boards shall be made available to children themselves who may use the same to decorate their home.(3)The design and structure of the homes shall be such as to minimize the risk of fire and to ensure safe evacuation from the premises. There shall be an effective alarm system in case of fire, as well as formal and drilled procedures to ensure the safety of the children. Facilities shall not be located in areas where there are known health or other hazards or risks.(4)Sleeping accommodation shall normally consist of small group dormitories, while bearing in mind local standards. During sleeping hours there should be regular, unobstrusive supervision of all sleeping areas and group dormitories, in order to ensure the protection of each child. Every child shall be provided with separate and sufficient bedding, which shall be clean when issued, kept in good order and changed often enough to ensure cleanliness.(5)Sanitary installations should be so located and of a sufficient standard to enable every child to comply, as required, with their physical needs in privacy and in a clean and decent manner. Children shall not be made to clean the toilets.(6)Sanitation and Hygiene - Each institution shall have the following facilities -a. Sufficient and 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 or latrines in the proportion of at least one latrine for seven children;g. Sufficient number of bathrooms in the proportion of atleast one bathroom for ten children;h. Sufficient space for washing;i. Cleanliness in the Kitchen;j. Fly-proof kitchen;k. Sunning of bedding and clothing;l. Availability of medical facility.(7)Accommodation - The minimum standard of accommodation shall be as follows to the extent possible : -Dormitory : 40 square feet per juvenileClassroom : Sufficient accommodationWorkshop : Sufficient workspace.Play ground. - Sufficient playground area should be provided in each institution according to the total number of children in the institution and all children/children allowed to play for at least two hours in a day in the playground.(8)The dormitories, classrooms and workshops shall have sufficient cross ventilation and light.
