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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4)(a) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)Physical infrastructure :
(i)It shall include separate facilities for children in the age group of 0-5 years with appropriate facilities for the infants.
(ii)The facilities to be created for children in the age group of 6-10 years having separate dormitories for boys and girls.
(iii)The standard of accommodation as specified in Rule 9 shall apply.
(iv)There shall be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.