Section 16 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
16. Institutions for juveniles in conflict with law.
(1)The State Government or the voluntary organisation recognised by that State Government shall set up separate observation homes or special homes for boys and girls.(2)The observation homes or special homes shall set up separate residential facilities for boys and girls up to 12 years, 13-15 years and 16 years and above.(3)Every institution shall keep a copy of the Act, the rules made by the Central Government and the State rules if any, for use by both staff, juveniles and children residing therein.(4)The State Governments in collaboration with civil society shall develop and make available simplified and child friendly versions of the Act and the rules in regional languages.(5)All facilities and services for juveniles in conflict with law shall be made available and maintained as per the provisions of the Act and the State rules. In case the State rules have not been notified, the provisions of these rules shall apply.
