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[Cites 0, Cited by 0] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(2) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(2)The accommodation in each institution shall be as per the following criteria, namely:-
(a)Observation Home:
(i)Separate observation homes for girls and boys;
(ii)Classification and segregation of juveniles according to their age group preferably 7-12 years, 13-15years and 16-18 years, giving due consideration to physical and mental status and the nature of the offence committed.
(b)Special Home:
(i)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;
(ii)Classification and segregation of juveniles on the basis of age and nature of offences and their mental and physical status
(c)Children's Home:
(i)While children of both sexes below 10 years can be kept in the same home, separate bathing and sleeping facilities shall be maintained for boys and girls in the age group of 0-5 years;
(ii)Separate facilities for children in the age group of 0-5 years with appropriate facilities for infants.
(d)Shelter Home:
(i)Separate shelter homes for girls and boys;
(ii)Separate shelter homes for girls above the age of 10 years and boys in the age groups of 11 to 15 and 16 to 18 years.