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State of Andhra Pradesh - Section
Section 24 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
24. Accommodation for institutions.
- The minimum standard of accommodation shall, as far possible be, as follows:| (1) DormitoryClass RoomWorkshopPlayground | 40 Sq.ft.per Child300 Sq.ft.700 Sq.ft.Sufficient playground area with volley-ball, football, Basketball courts etc., should be provided in each institution according to the total number of Children in the institution. In case of the Observation Home, which is a Short Stay Home, the requirement of a football field shall not be insisted on. |
| (2) The dormitories, classrooms and workshops shall have sufficient cross ventilation and sufficient light. |