Section 41(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(2)The accommodation in each institution shall be as per the following criteria, namely:-(a)Observation Home or Place of Safety:(i)Separate observation homes for girls and boys;(ii)Classification and segregation of juveniles 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.(b)Special Home:(i)Separate special Home for girls above the age of 10 years and boys with further segregation in the age group of 11 to 15 and 16 to 18 years;(ii)Classification and segregation of juveniles on the basis of age and nature of offences and their mental and physical status.(iii)The State Government shall notify a 'Place of Safety' to accommodate juveniles who have been referred by the Board under Section 16 of the Act, in such manner as prescribed from time to time.(c)Children's Home:(i)Separate facilities for children in the age group of 0-5 years with appropriate facilities for infants.(ii)Separate children's homes for boys and girls in the age group of 6 to 18 years with a further classification and segregation of girls and boys in the age group of 6 to 10 years, 11 to 15 years and 16 to 18 years;(d)Shelter Home:(i)Separate shelter homes for girls and boys;(ii)Classification and segregation of girls and boys in the age group of 6 to 10 years, 11 to 15 and 16 to 18 years.
