Section 40(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

[Cites 0, Cited by 0] [Section 40] [Entire Act]

(3)The norms for building or accommodation for an institution with 50 juveniles or children shall be as under:

(i)	2 Dormitories	Each 1000 Sq. ft. for 25 juveniles/children i.e.2000 Sq.
(ii)	2 Classrooms	300 Sq. ft. for 25 juveniles/children i.e. 600Sq. ft.
(iii)	Sickroom/First aid room	75 Sq. ft. per juvenile/children for 10 i.e. 750Sq. ft.
(iv)	Kitchen	250 Sq. ft.
(v)	Dining Hall	800 Sq. ft.
(vi)	Store	250 Sq. ft.
(vii)	Recreation room	300 Sq. ft.
(viii)	Library	500 Sq. ft.
(ix)	5 bathrooms	25 Sq. ft. each i.e. 125 Sq. ft.
(x)	8 toilets/latrines	25 Sq. ft. each i.e. 200 Sq. ft.
(xi)	office rooms	(a) 300 Sq. ft.(b) Superintendent's room 200sq. fit
(xii)	Counselling and guidance room	120 Sq. ft.
(xiii)	Workshop	1125 Sq. ft. for 15 juvenile @75 Sq. ft. pertrainee
(xiv)	Residence for Superintendent	(a) 2 rooms of 250 Sq. ft. each(b) kitchen 75Sq. ft.(c) bathroom cum Toilet/latrine 50 Sq. ft
(xv)	2 Rooms for JuvenileJustice Board/ChildWelfareCommittee	300 Sq. ft. each i.e. 600 Sq. ft
(xvi)	Play ground	Sufficient area according to the total number ofJuveniles or children
	Total	8495 Sq. ft.

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