Section 25 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
25. Special Homes.
(1)The State Government may establish and maintain Special Home either by itself or under an agreement with voluntary organization in every district or a group of districts as may be required for the reception, care, treatment and rehabilitation of children in conflict with law who have been directed to undergo institutional training for his activities against law.(2)Separate institutions shall be maintained for boys and girls.(3)Inmates of the institutions shall be classified and separated in accordance with their degree of offence and their age as follows. -Age group of 12 yearsAge group of 12 to 16 yearsAge group of 16 to 18 years(4)The State Government may also certify or recognise any institution as Special home for the purpose of this Act.
