Section 28(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The State Government itself or in association with voluntary organisations, shall set-up separate homes for children in need of care and protection, in the manner specified below-(a)while children of both sexes below ten years, may be kept in the same home but separate facilities shall be maintained for boys and girls in the age group 5 to 10 years;(b)separate children's homes shall be set-up for boys and girls in the age group 10 to 18 years.
