Section 28(4)(c) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

(c)Nutrition. - (i) The children shall be provided 4 meals including breaksfast in a day.

(ii)The menu shall be prepared with the help of a nutritional expert or doctor to ensure balanced diet and variety in taste.

(iii)Children may be provided special meals of holidays.

(iv)The diet of infants and sick children shall be according to the requirement.

(v)The normal dietary scale for children upto 18 years shall be according to scale mentioned in rule 6 of these rules.

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