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State of Jammu-Kashmir - Section

Section 41 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

41. Daily Routine.

(1)Every institution shall have a well regulated daily routine for the juveniles or children, which shall be prominently displayed at various places within the institution specified in Schedule II.
(2)The daily routine shall provide, inter alia, for a regulated and disciplined life, personal hygiene and cleanliness, physical exercise, educational classes, vocational training, organized recreation and games, moral education, group activities, prayer and community singing and special programmes for Sundays and holidays.