Section 16 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
16. Accommodation.
(1)The number of children in a remand home whether on remand or commitment shall not, save in exceptional circumstances to be reported to the Chief Inspector of Certified Schools, exceed such number as may be fixed by the Chief Inspector of Certified Schools for that home.(2)In a remand home admitting both boys and girls, suitable arrangements for housing the boys and girls separately with proper staff including a matron and/or a female attendant for the girls' section shall be made.
