Section 14 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
14. Institutions for juveniles in conflict with law.
(1)The State Government itself or the voluntary organisation recognized by the State Government, shall set up separate observation homes or special homes for juveniles.(2)The observation homes or special homes under sub-rule (1), shall provide separate residential facilities for juveniles in separate age groups i.e. seven to twelve years, thirteen years to fifteen years and sixteen years and above.(3)Every institution shall keep a copy of the Act, the rules made by the Central Government and the State Government for use by the staff, juveniles and children residing therein.(4)All facilities and services for juveniles in conflict with law, shall be made available and maintained as per the provisions of the Act and these rules.
