Section 31(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)Such Homes/Centres shall have the minimum facilities of boarding, lodging besides the provision for fulfilment of basic needs in terms of clothing, food, health care and nutrition etc. Such children in crisis situations may live in short-stay homes which may have the requisite facilities for education, vocational training and recreation as well.
