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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)For every observation home, special home, children's home and shelter homes, as the case may be, the minimum standards of accommodation are prescribed as under :-
(a)Rooms : Each 160 sq. ft. for minimum 4 juveniles or children or child Dormitory: 25 juvenile or child :
(b)Classroom : 300 sq. ft for 25 juvenile or child ;
(c)Workshop : 75 sq. ft. per juvenile ;
(d)Playground : Sufficient playground area shall be provided in every institution according to the sanctioned capacity of the institution.