Section 36(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)The accommodation in each institution shall be as per the following criteria, namely:-(a)Observation Home:(i)separate observation homes for girls and boys; and(ii)classification and segregation of juveniles according to their age group preferably seven years to eleven years, twelve years to sixteen years and seventeen years to eighteen years, giving due consideration to physical and mental status and the nature of the offence committed.(b)Special Home:(i)separate special homes for girls above the age of ten years and boys in the age groups of eleven years to fifteen years and sixteen years to eighteen years; and(ii)classification and segregation of juveniles on the basis of age and nature of offences and their mental and physical status ;(c)Childrens Home:(i)while children of both sexes below ten years can be kept in the same home, separate bathing and sleeping facilities shall be maintained for boys and girls in the age group of five to ten years;(ii)separate childrens homes for boys and girls in the age group of seven to twelve years and thirteen to eighteen years; and(iii)separate facilities for children in the age group of Zero to five years with appropriate facilities for infants.(d)Shelter Home:(i)separate shelter homes for girls and boys; and(ii)separate shelter homes for girls above the age of ten years, and for boys in the age groups of eleven to fifteen years and sixteen to eighteen years.
