Section 27(10) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(10)An institution or organization shall be recognised as a fit facility for purposes which may include:(i)short term care;(ii)medical care treatment and specialized treatment;(iii)psychiatric and mental health care;(iv)de-addiction and rehabilitation;(v)education;(vi)vocational training and skill development;(vii)witness protection; and(viii)group foster care.
