Section 15(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)The State Government/Voluntary Organisations shall set up separate Homes for children in need of care and protection, in the manner prescribed below:(a)While children of both sexes below 10 years may be kept in the same Home, separate facilities shall be maintained for boys and girls above 5 years of age.(b)Separate Children's Homes should be set up for boys and girls in the age group of 10-18 years.
