Section 28(1) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(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)while 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 1C years;(b)separate children's homes shall be comprehensive child care centre with the primary objective to promote an integrated approach to child care by involving the community and local Non-Government Organizations (NGOs).
