Section 30(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(2)Shelter homes shall include:-(a)short-stay homes for children needing temporary shelter, care and protection for a maximum period of one year,(b)transitional homes providing immediate care and protection to a child for a maximum period of four months,(c)24 hours drop-in-centres for children needing day care or night shelter facility.
