Section 42 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
42. Sanitation and Hygiene.
- Every institution shall have the following facilities as far as possible, namely: -(a)sufficient treated drinking water; water filters shall be installed;(b)sufficient water for bathing and washing clothes, maintenance and cleanliness of the premises;(c)proper drainage system;(d)arrangements for disposal of garbage;(e)protection from mosquitoes by providing mosquito nets;(f)annual pest control;(g)sufficient number of well lit and airy toilets in the proportion of at least one toilet for seven children;(h)sufficient number of well lit and airy bathrooms in the proportion of at least one bath room for ten children;(i)sufficient space for washing;(j)clean and fly-proof kitchen and separate area for washing utensils;(k)sunning of bedding and clothing;(l)maintenance of cleanliness in the Medical Centre.
