Section 33(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The Government may, either by itself or in association with voluntary organizations, shall set up separate homes for children in need of care and protection, in the manner specified below :-(a)all children's homes shall be registered as child care institutions under section 35 (3) of the Act;(b)all children's homes shall be certified as per the procedure laid down in rule 68 ;(c)all children's homes shall report to the concerned committee about every child in need of care and protection received by them within 24 hours excluding journey time in a Standard Format Annexed as Form XIV ;(d)children of both sexes below 12 years may be kept in the same home but separate facilities shall be maintained for boys and girls in the age group of 6 to 12 years ;(e)every Children's homes shall include separate facilities for children in the age group of 0-6 years with appropriate facilities for the infants ;(f)separate children's homes shall be set up for boys and girls in the age group of 12 to 18 years ;(g)children in the age group of 12 to 18 shall be further segregated into two groups of 12 to 16 years and 16 to 18 years ;
