Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2)(a) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(a)observation home and special home.-
(i)separate homes for girls and boys;
(ii)classification and segregation of children according to their age group preferably 7-11 years, 12-15 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offence committed;
(iii)students alleged to have either committed or been party to heinous crimes shall be provided separate accommodation within the Home.