Section 6(2)(e) in The Goa Children's Homes Rules, 2004

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State of Goa - Subsection

Section 6(2)(e) in The Goa Children's Homes Rules, 2004

(e)every Children's Home have the following facilities:-

(i)there shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and toilets;

(A)Dormitory - 40 square feet per child;

(B)Classroom - sufficient accommodation;

(C)Workshop - sufficient work space;

(D)Playground - sufficient playground area shall be provided in every home according to the total number of children in the home with provision for Indoor games.

(iii)the dormitories, classrooms and workshops shall have sufficient cross ventilation and lighting;

(iv)every Children's Home shall provide for the necessary medical facilities so as to ensure,-

(A)regular facilities for medical treatment;

(B)arrangements for the immunization coverage; and

(C)a system for referral of cases with deteriorating health or serious cases to the nearest civil hospital or recognized treatment centres;

(v)no surgical treatment shall be carried out on any child without the previous written consent of the parent or guardian, unless either the parent or the guardian cannot be found and the condition of the child is such that any delay shall, in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the child;

(vi)a health record of each child in the Children's Home shall be maintained on the basis of monthly medical check up;

(vii)appropriate clothing and bedding shall be provided according to season and age;

(viii)Sanitation and Hygiene. - Every Children's Home shall have the following facilities, namely:-

(A)sufficient drinking water.

(B)sufficient water for bathing and washing clothes and sufficient space for washing clothes;

(C)maintenance and cleanliness of the premises;

(D)proper drainage system;

(E)arrangements for disposal of garbage;

(F)protection from mosquitoes;

(G)sufficient number of latrines/bathrooms;

(H)clean and hygienic kitchen;

(I)sunning of bedding and clothing.

(ix)the Children's Home shall have the following arrangement for the medical facility, with doctor and nurse:-

(A)all Children brought into the Children's Home shall be medically examined initially within 24 hours of arrival;

(B)the routine medical checkup of the children must be done on monthly basis;

(C)the sick children shall constantly be under medical supervision;

(D)in the event of break out of contagious or infectious diseases segregation of children must be ensured;

(E)the medical service shall include immunization facility as specified under the National Immunization Schedule;

(F)the medical record of each child shall be meticulously maintained.

(x)the Children's Home shall provide education to all children according to age and ability, either both inside the Children's Home or outside as per the requirement;

(xi)every Children's Home shall facilitate useful vocational training under the guidance of trained instructors.

(ii)the minimum standard of accommodation shall be,-

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State of Goa - Subsection

Section 6(2)(e) in The Goa Children's Homes Rules, 2004