Section 28(1) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)Separate homes for children in need of care and protection shall be set up by the State Government itself or in association with voluntary organisations, 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 10 years;(b)Separate children's homes shall be set up for boys and girls in the age group 10 to 18 years.
