Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(7) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(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.