(2)The Superintendent may award any of the following punishments to a child who commits any of the acts mentioned in sub-rule (1) :-(a)deprivation of playing hours;(b)temporary cessation of visits from parents or guardian;s(c)change to work of severe nature, for a period of not exceeding three months;(d)segregation from rest in a separate room of institution for a period not exceeding two days in twelve months.
