Section 25 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
25. Physical infrastructure.
(1)No home for children in conflict with law and for children in need of care and protection shall function in the same building nor have access to each other, if on the same premises;(2)The accommodation in each child care institution shall provide for an overall minimum of forty square feet per child with toilet facilities, one toilet for every seven children and bathing facilities in the ratio of one for every ten children and shall also be in accordance with the following criteria:-(a)observation home and special home.-(i)separate homes for girls and boys;(ii)classification and segregation of children according to their age group preferably 7-11 years, 12-15 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offence committed;(iii)students alleged to have either committed or been party to heinous crimes shall be provided separate accommodation within the Home.(b)Place of Safety (for children in conflict with law).-(i)a separate place of safety shall be provided for children in conflict with law according to their age and the nature of offence;(ii)classification and segregation of children shall be made in the age groups 16-18 years and 19-21 years;(iii)children alleged to have either committed or been party to heinous crimes shall be provided separate accommodation within the home.(c)Children's home.-(i)the child care institution shall maintain separate bed rooms, bathrooms and toilets for boys and girls over and above the age of five years. Boys shall not be permitted to enter into the bed rooms, bath rooms and toilets of girls and vice versa. All other facilities may be common. Children's home may preferably provide separate bed rooms and toilets for accommodation in the age groups of 6-11, 12-15 and 16-18 years;(ii)separate facilities for children upto the age of 5 years with appropriate facilities for infants;(3)The officer in-charge or home parents of the child care institution shall stay within the institution and be provided with quarters and in case are not able to stay in the home for legitimate reasons, any other senior staff member of the institution shall stay in the institution and be in a position to supervise the overall care of the children and take decisions in the case of any crisis or emergency;(4)There shall be adequate lighting, proper flooring, ventilation, sufficient fans and safe drinking water;(5)All child care institutions shall make provision for first aid kit and stock of emergency medicines, fire extinguishers, periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand-by arrangements for water storage and emergency lighting;(6)The child care institutions shall be child-friendly and in no way shall they look like a jail or lock-up;(7)Every child shall be provided with required clothing and bedding according to climatic conditions;(8)Every child care institution shall have the following facilities, namely.-(a)sufficient space and water for bathing and washing clothes;(b)proper drainage system;(c)arrangements for disposal of garbage;(d)protection from mosquitoes by providing mosquito nets or repellents;(e)pest control arrangements;(f)sufficient number of well lit and airy toilets and bathrooms;(g)clean and fly-proof kitchen and separate area for washing utensils;(h)sunning of bedding twice every month and clothing on regular basis;(9)Every institution shall have Closed Circuit Television facilities to monitor the access points to the home.
