Section 33(8) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(8)Others:(i)depending on the season, the Person-in-charge shall have the discretion to alter the time for distribution of food;(ii)on the advice of the institution's doctor or at the discretion of the Person-in-charge, every sick child who is prevented from taking regular food, on account of his ill-health, may be issued with medical diet as per the scale for sick children;(iii)extra diet for nourishment like milk, eggs, sugar and fruits shall be issued to the children on the advice of the institution doctor in addition to the regular diet, to gain weight or for other health reasons and for the purpose of calculation of the daily ration, the sick children shall be excluded from the day's strength;(iv)special lunch or dinner may be provided to the children at the Child Care Institution at the rate fixed by the Person-in-charge of the Child Care Institution, from time to time on national festivals and festival occasions, including:(a)Republic Day (26th January);(b)Independence Day (15th August);(c)Mahatma Gandhi's Birth day (2nd October);(d)Children's Day (14th November);(e)National festivals;(f)Local festivals;(g)Annual Day of the Child Care Institution.
