Section 29(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(1)The State Government itself or in association with voluntary organizations, shall set up separate homes for children in need of care and protection, in the manner specified below -(a)all children's homes shall be registered as child care institutions under sub-section (3) of section 34 of the Act and rule 71 of these rules;(b)all children's homes shall be certified as per the procedure laid down in rule 70;(c)all children's homes shall report to the concerned Committee about every child in need of care and protection received by them;(d)children of both sexes below ten years may be kept in the same home but separate facilities shall be maintained for boys and girls in the age group 5 to 10 years;(e)every children's home shall include separate facilities for children in the age group of 0-5 years with appropriate facilities for the infants;(f)separate children's homes shall be set up for boys and girls in the age group 10 to 18 years;(g)children in the age group of 10 to 18 shall be further segregated into two groups of 10 to 15 years and 15 to 18 years.
