Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(5)
(i)the standards of accommodation as per the norms laid down in sub-rule (2) of rule 40 shall be observed to the extent possible and shall include a minimum of following facilities:
(a) Dormitory : 40 Sq. ft. per juvenile or child
(b) Classroom : 300 Sq. ft for 25 juvenile or child
(c) Workshop : 75 Sq. ft. per juvenile or child
(d) Play ground : Sufficient play ground area shall be provided in everyinstitution according to the total number of juveniles ininstitution
(ii)there shall be proper and smooth flooring for preventing accidents.
(iii)there shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility.
(iv)all institutions under the Act shall make provision of first aid kit, fire extinguishers in kitchen, dormitories, store rooms, counselling room, periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand-by arrangements for water storage and emergency lighting.