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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)Infrastructure. - The first contact centers of the Shelter Home shall have a fairly large physical space for reception of children along with attached bathing and toilet facilities. The Shelter Homes for transit care shall have the minimum facilities of boarding and lodging besides the provision for fulfillment of basic needs in terms of clothing food, heath care and nutrition etc. as well educational facilities for education, vocational training and recreation. Both these centers of the Shelter Home shall be managed in such a way as to provide child centered community based reception centers for children.