Section 15B in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
15B. Special Home.
(1)The Government may establish and maintain exclusive one or more Special Home for boys and girls in every district or a group of districts for the reception, care, treatment and rehabilitation of children in conflict with law. The Government may establish and maintain either an exclusive institution or exclusive living premises to different age group of children as follows:-(i)the age group of children between 8-12 years;(ii)the age group of children between 13 to 16 years;(iii)the age group of children between 17-18 years;(inclusive of both the ages).(2)Special Home shall have the following facilities for care, treatment and rehabilitation of children in conflict with law,-(i)The Special Home should provide facilities for formal as well as non-formal education to juveniles. The education shall also include the modern, vocational training courses which are required in day to day life.(ii)The facility of professional assistance by Psychologist, Social Workers or Counsellors etc. should be provided.(iii)Facilities for creative learning, participatory programmes in seminars also imparted in the Home for re-socialisation of a juvenile.(iv)Facilities for sports (indoor and outdoor), yoga, music and other extra curricular activities like debates, competitions, painting, literary works, cultural programmes etc. should be provided to juveniles.(v)A library and other recreational facilities should also be available in the premises of the Special Home.(vi)There shall be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.
