Section 29(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(1)The accommodation in each institution shall be as per the following criteria, namely:-(i)Observation Home:(a)separate observation homes for girls and boys;(b)classification and segregation of children according to their age group preferably 7-11 years, 12-16 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offense committed.(ii)Special Home:(a)separate special homes for girls above the age of 10 years and boys in the age groups of 11 to 15 and 16 to 18 years;(b)classification and segregation of children on the basis of age and nature of offenses and their mental and physical status.(iii)Place of Safety:(a)for children in the age group of 16 to18 years alleged to have committed heinous offense pending inquiry;(b)for children in the age group of 16 to 18 years found to be involved in heinous offense upon completion of inquiry;(c)for persons above 18 years alleged to have committed offense when they were below the age of 18 years pending inquiry;(d)for persons above 18 years found to be involved in offense upon completion of inquiry;(e)for children as per the orders of the Board under clause (g) of sub-section (1) of section 18 of the Act.(iv)Children's Home:(a)while children of both sex below 10 years may be kept in the same home, separate bathing and sleeping facilities shall be maintained for boys and girls in the age group of 5-10 years;(b)separate children's homes for boys and girls in the age group of 7-11 years and 12- 18 years;(c)separate facilities for children upto the age of six years with appropriate facilities for infants.
