Section 15A in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
15A. Observation Home.
(1)The State Government or the voluntary organisation certified by the State Government shall set up separate observation homes or maintain separate structures and enclosures for boys and girls in a way that they do not come in contact with each other in the same premises for the temporary reception of any child in conflict with law. During the pendency of any enquiry regarding him/her the child would stay in the Observation Home.(2)Newly admitted child shall be placed in the reception Unit, for a minimum period of fifteen days. The period may be extended by the officer concerned, till such time the child is treated for infectious diseases, addiction to drugs, Counselling etc.(3)The children shall be classified and separated by the classification Committee in accordance to their age.(a)Between 7 years and 12 years;(b)Between 13 years and 16 years;(c)Between 17 and 18 (inclusive of both the ages).(4)During their stay in the Reception Unit, the children shall be provided with adequate opportunities for, -(a)Yoga, meditation and Physical Exercise.(b)Opportunities to play and relax, recreational facilities, cultural programmes among children, non-formal education, creative learning etc.(5)There shall be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.
