Section 29(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

[Cites 0, Cited by 0] [Section 29] [Entire Act]

(6)The suggested norms for building or accommodation in each institution with 50 children may be as under:

(i)	2 Dormitories	Each 1000 Sq.ft. for 25 children i.e. 2000 Sq.ft.
(ii)	2 Class rooms	300Sq.ft. for 25 children i.e. 600 Sq. ft.
(iii)	Sickroom/First aid room	75 Sq.ft. per children for 10 i.e. 750 Sq. ft.
(iv)	Kitchen	250 Sq. ft.
(v)	Dining hall	800 Sq. ft.
(vi)	Store	250 Sq.ft.
(vii)	Recreation room	300 Sq.ft.
(viii)	Library	500 Sq.ft.
(ix)	5 Bathroom 25 Sq.ft. each i.e. 125 Sq. ft.
(x)	8 Toilets	25 Sq. ft. i.e. 200 Sq.ft.
(xi)	Office rooms	300 Sq.ft. (b) Person-in-charge room 200 Sq.ft.
(xii)	Counselling and Guidance room	120 Sq.ft.
(xiii)	Workshop	1125 Sq. ft. for 15 children @ of 75 Sq.ft. pertrainee
(xiv)	Residence for Person-incharge	2 rooms of 250 Sq.ft. each (b) Kitchen 75 Sq.ft.(b) bathroom cum toilet 50 Sq ft.
(xv)	2 rooms for Juvenile Justice Board or ChildWelfare Committee	300 Sq. ft each i.e. 600 Sq.ft.
(xvi)	Playground	Sufficient area according to total number ofchildren
	Total	8495 Sq.ft.

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