Section 17(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(1)The Superintendent shall be responsible for the following, namely:-(a)security measure and periodical inspection thereof;(b)proper maintenance of buildings and premises;(c)prompt, firm and considerate handling of all disciplinary matters;(d)careful handling of plant and equipment;(e)accident preventive measures;(f)fire preventive measures;(g)segregation of a juvenile or child suffering from contagious or infectious diseases;(h)proper storage and inspection of food stuffs;(i)stand-by arrangements for water storage, power plant, emergency lighting, etc.
