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State of Haryana - Section
Section 9 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
9. Accommodation. [Section 68(2)(iii)(iv)].
- The minimum standard of accommodation, to the extent possible, shall be as follows :-| (a) | Dormitory | - 40 square feet per juvenile |
| Classroom | - Sufficient accommodation | |
| Workshop | - Sufficient work space | |
| Play ground | - Sufficient play ground area shall be provided in everyinstitution according to the total number of juveniles in theinstitution. | |
| (b) | The Dormitories, classrooms and workshops shall have sufficientcross ventilation and light. |