Section 25(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The accommodation in each child care institution shall provide for an overall minimum of forty square feet per child with toilet facilities, one toilet for every seven children and bathing facilities in the ratio of one for every ten children and shall also be in accordance with the following criteria:-(a)observation home and special home.-(i)separate homes for girls and boys;(ii)classification and segregation of children according to their age group preferably 7-11 years, 12-15 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offence committed;(iii)students alleged to have either committed or been party to heinous crimes shall be provided separate accommodation within the Home.(b)Place of Safety (for children in conflict with law).-(i)a separate place of safety shall be provided for children in conflict with law according to their age and the nature of offence;(ii)classification and segregation of children shall be made in the age groups 16-18 years and 19-21 years;(iii)children alleged to have either committed or been party to heinous crimes shall be provided separate accommodation within the home.(c)Children's home.-(i)the child care institution shall maintain separate bed rooms, bathrooms and toilets for boys and girls over and above the age of five years. Boys shall not be permitted to enter into the bed rooms, bath rooms and toilets of girls and vice versa. All other facilities may be common. Children's home may preferably provide separate bed rooms and toilets for accommodation in the age groups of 6-11, 12-15 and 16-18 years;(ii)separate facilities for children upto the age of 5 years with appropriate facilities for infants;
