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[Section 36]
[Entire Act]
State of Punjab - Subsection
Section 36(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
| (a) | 2 Dormitories | Each 1000 Sq. ft. for 25 juveniles or children i.e. 2000 Sq.ft; |
| (b) | 2 Classrooms | 300 Sq. ft. for 25 juveniles or children i.e. 600 Sq. ft; |
| (c) | Sickroom/First aid room | 75 Sq. ft. per juvenile/children for 10 i.e. 750 Sq. ft; |
| (d) | Kitchen | 250 Sq. ft; |
| (e) | Dining Hall | 800 Sq. ft; |
| (f) | Store | 250 Sq. ft; |
| (g) | Recreation room | 300 Sq. ft; |
| (h) | Library | 500 Sq. ft; |
| (i) | 5 bathrooms | 25 Sq. ft. each i.e. 125 Sq. ft; |
| (j) | 8 toilets / latrines | 25 Sq. ft. each i.e. 200 Sq. ft; |
| (k) | Office rooms | (a) 300 Sq. ft. (b) Superintendent’s room 200 sq. fit; |
| (l) | Counseling and guidance room | 120 Sq. ft; |
| (m) | Workshop | 1125 Sq. ft. for 15 juvenile @75 Sq. ft.per trainee; |
| (n) | Residence for Superintendent | (a) 2 rooms of 250 Sq. ft. each |
| (b) kitchen 75 Sq. ft. (c) bathroom cum Toilet/latrine 50 Sq.ft; | ||
| (o) | 2 Rooms for Juvenile Justice Board/Child Welfare Committee | 300 Sq. ft. each i.e. 600 Sq. ft; and |
| (p) | Play ground | Sufficient area according to the total number of juveniles orchildren. |
| Total | 8495 Square feet. | |
| (4) The Superintendent shall stay within the institution andbe provided with a house and in case, he is not able to stay inthe house for legitimate reasons (for which permission will be bythe Director, Social Security and Women & Child Development),any other senior staff member of the institution shall stay inthe institution and supervise the overall care of the children orjuveniles and take decisions in the case of any crisis andemergency. | ||
| (5) (a) the standards of building or accommodation as per thenorms laid down in sub-rule(3), shall be observed to the extentpossible and shall include a minimum of the followingfacilities:- | ||
| (i) | Dormitory | 40 Sq. ft. per juvenile or child; |
| (ii) | Classroom | 300 Sq. ft for 25 juvenile or child; |
| (iii) | Workshop | 75 Sq. ft. per juvenile or child; and. |
| (iv) | Play ground | Sufficient play ground area shall be provided in everyinstitution according to the the total number of juveniles in theinstitution; |