Section 38 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
38. Physical infrastructure.
(1)The homes for juveniles in conflict with law and children in need of care and protection shall function from separate premises which should he accessible to persons with special needs. The accommodation in each institution shall be as per the following criteria:-(a)Observation Home - There shall, be separate observation homes for girls and boys ;(b)Reception unit-(i)Every juvenile who is sent to an observation home shall be initially kept in a unit to be designated as a reception unit as provided in section 9 (4) of the Act;(ii)Juveniles shall be classified and segregated according to the following age groups :-(a)7-12 years ;(b)12-16 years; and .(c)16-18 years.(iii)For the classification and segregation of juveniles due consideration shall be given to their physical and mental status and degree of their alleged offence.(c)Special Home-(i)There shall be separate special homes for girls and boys ;(ii)Juveniles committed to special homes shall be classified and segregated according to the following age groups -(a)7-12 years;(b)12-16 years ;(c)16-18 years ;(d)Children's Home-(i)There shall be separate children's homes for girls and boys;(ii)Juveniles committed to children's homes shall be classified and segregated according to the following age groups:-(a)0-6 years ;(b)6-i 2 years ;(c)12-16 years;(d)16-18 years.(e)Shelter Home-(i)there shall be separate Shelter Homes for girls and boys;(ii)juveniles committed to Shelter Homes shall be classified and segregated according to the following age groups(a)0-6 years(b)6-12 years(c)12-16 years(d)16-18 years(2)The norms for building or accommodation for an institution with 50 juveniles or children may be as under:-(a)Rooms; Each I60sq. ft. for minimum 4 juveniles or children i. e. 2000 sq. ft.; or(b)Two Dormitories: Each 1000 sq. ft. for 25 juveniles or children i. e. 2000 Sq. ft. ;(c)Two Classrooms: 300 Sq. ft for 25 juveniles or children ;(d)Workshop : 75 Sq. ft. per juvenile or child;(e)Sick room First aid room : 75 Sq. ft. per juvenile or children for 10 i.e. 750 Sq.ft.;(f)Kitchen; 250 Sq. ft.;(g)Dining Hall: 800 Sq.ft.;(h)Store : 250 Sq. ft.;(i)Recreation room : 300 Sq. ft.;(j)Library : 500 Sq. ft.;(k)Five Bathrooms : 25 Sq. ft. each i. e. 125 Sq. ft.;(l)Eight toilets or latrines : 25 Sq. ft. each i. e. 200 Sq. ft.;(m)Counselling and guidance room: 120 Sq. ft.;(n)Office-Incharge room : 200 sq. ft.;(o)Residence for Office-Incharge : (a) 2 rooms of 250 Sq. ft. each, (b) kitchen 75 Sq.ft., (c)bathroom-cum-toilet or latrine 50 sq. ft. ;(p)Playground: Sufficient playground area shall be provided in every institution according to the sanctioned capacity of the institution;(q)Reception Dormitory; 200 Sq. ft. reception dormitory to keep the new children who are sent to the home separate from those who have been there for longer period.(3)For every observation home, special home, children's home and shelter homes, as the case may be, the minimum standards of accommodation are prescribed as under :-(a)Rooms : Each 160 sq. ft. for minimum 4 juveniles or children or child Dormitory: 25 juvenile or child :(b)Classroom : 300 sq. ft for 25 juvenile or child ;(c)Workshop : 75 sq. ft. per juvenile ;(d)Playground : Sufficient playground area shall be provided in every institution according to the sanctioned capacity of the institution.(4)There shall be proper and smooth flooring for preventing accidents.(5)There shall be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of gender and age appropriateness and accessibility to persons with disability.(6)All institutions under the Act shall be provided land line phone connection, at least one vehicle, first aid kit, fire extinguishers in kitchen, dormitories, store rooms etc., periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand by arrangements for water storage and emergency lighting.(7)Observation homes and special homes shall be child-friendly, disable friendly and in no way shall look like a jail or lock-up.(8)There shall be a special room for meeting with family members or guardians or others after seeking prior permission from the Officer Incharge.
