Section 38 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
38. Recreational Facilities.
(1)Recreational facilities may include indoor and outdoor games, yoga and meditation, music, television, picnic and outings, cultural programmes, gardening and library, etc.(2)Sufficient space shall be made available for outdoor sports and games.(3)Picnic and outings may include education fair or science fair, museum, planetarium, botanical garden, zoological garden, etc.(4)Cultural event or sports competition shall be held once in a quarter to showcase talent on festivals or on days of national festivals.(5)Library shall have child friendly environment. There shall be books in regional language, newspapers, children's magazines, puzzle books, picture books, books in braille, audio and video devices, etc.(6)Space in the home shall be made available for gardening with technical input being given by a gardener to the children.(7)Music, dance and art therapy may be included in the list of recreational activities to enhance the healing process of each child.(8)Regularity of the activities shall be maintained with support of institutions and non-governmental organization, if needed and a report shall be submitted on quarterly basis to the Board or the Committee or the Children's Court, as the case may be.
