Section 29 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 29 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

29. Physical infrastructure.

(1)The accommodation in each institution shall be as per the following criteria, namely:-

(i)Observation Home:

(a)separate observation homes for girls and boys;

(b)classification and segregation of children according to their age group preferably 7-11 years, 12-16 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offense committed.

(ii)Special Home:

(a)separate special homes for girls above the age of 10 years and boys in the age groups of 11 to 15 and 16 to 18 years;

(b)classification and segregation of children on the basis of age and nature of offenses and their mental and physical status.

(iii)Place of Safety:

(a)for children in the age group of 16 to18 years alleged to have committed heinous offense pending inquiry;

(b)for children in the age group of 16 to 18 years found to be involved in heinous offense upon completion of inquiry;

(c)for persons above 18 years alleged to have committed offense when they were below the age of 18 years pending inquiry;

(d)for persons above 18 years found to be involved in offense upon completion of inquiry;

(e)for children as per the orders of the Board under clause (g) of sub-section (1) of section 18 of the Act.

(iv)Children's Home:

(a)while children of both sex below 10 years may be kept in the same home, separate bathing and sleeping facilities shall be maintained for boys and girls in the age group of 5-10 years;

(b)separate children's homes for boys and girls in the age group of 7-11 years and 12- 18 years;

(c)separate facilities for children upto the age of six years with appropriate facilities for infants.

(2)The Child Care Institutions shall be child-friendly and in no way shall they look like a jail or lock-up.

(3)Every Child Care Institution shall keep a copy of the Act and the rules framed by the State Government, for use by both the staff and children residing therein.

(4)Each Child Care Institution shall have a Management Committee for the management of the institution and monitoring the progress of every child in the home.

(5)The Child Care Institutions for children in conflict with law and children in need of care and protection shall function from separate premises as per the criteria elaborated.

(6)The suggested norms for building or accommodation in each institution with 50 children may be as under:

(i)	2 Dormitories	Each 1000 Sq.ft. for 25 children i.e. 2000 Sq. ft.
(ii)	2 Class rooms	300 Sq.ft. for 25 children i.e. 600 Sq. ft.
(iii)	Sickroom/ First aid room	75 Sq.ft. per children for 10 i.e. 750 Sq. ft.
(iv)	Kitchen	250 Sq. ft.
(v)	Dining hall	800 Sq. ft.
(vi)	Store	250 Sq.ft.
(vii)	Recreation room	300 Sq.ft.
(viii)	Library	500 Sq.ft.
(ix)	5 Bathroom	25 Sq.ft. each i.e. 125 Sq. ft.
(x)	8 Toilets	25 Sq. ft. i.e. 200 Sq.ft.
(xi)	Office rooms	(a) 300 Sq.ft. (b) Person-in-charge room 200 Sq.ft.
(xii)	Counseling and Guidance room	120 Sq.ft.
(xiii)	Workshop	1125 Sq. ft. for 15 children @ of 75 Sq.ft. per trainee
(xiv)	Residence for Person-in-charge	(a) 2 rooms of 250 Sq.ft. each (b) Kitchen 75 Sq.ft. (b)bathroom cum toilet 50 Sq ft.
(xv)	2 rooms for Juvenile Justice Board or Child Welfare Committee	300 Sq. ft each i.e. 600 Sq.ft.
(xvi)	Playground	Sufficient area according to total number of children
	Total	8495 Sq.ft.

(7)The Person-in-charge shall stay within the institution and be provided with quarters and in case he is not able to stay in the Child Care Institution for valid reasons, any other senior staff member of the institution shall stay in the institution and be in a position to supervise the overall care of the children and take decisions in the case of any crisis or emergency.

(8)There shall be proper and non-slippery flooring for preventing accidents.

(9)There shall be adequate lighting, heating and cooling arrangements, ventilation, safe drinking water, clean and accessible gender and age appropriate and disabled friendly toilets and high walls with barbed wire fencing.

(10)All institutions under the Act shall:

(i)make provision of first-aid kit, fire extinguishers in kitchen, recreation room, vocational training room, dormitories, store rooms and counseling room;

(ii)conduct periodic inspection of electrical installations;

(iii)ensure proper storage and inspection of articles of food; and

(iv)ensure stand-by arrangements for water storage and emergency lighting.

(11)Special infrastructural facilities and necessary equipment shall be provided to differently-abled children. Such facilities and equipment shall be designed under the guidance of specialists or experts.

(12)Other logistical and functional requirements which would be provided may include:

(i)computer sets;

(ii)photocopiers;

(iii)printer, scanner cum fax;

(iv)telephone with internet facility;

(v)web cam;

(vi)furniture for officials, record keeping cabinets, work stations, wheel chair and stretchers for medical room;

(vii)chairs and tables for study and dining hall;

(viii)projector.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Section

Section 29 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

29. Physical infrastructure.