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State of Odisha - Section
Section 9 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
9. Accommodation.
- The minimum standard of accommodation shall be as follows to the extent possible:-| (a) | Dormitory | .. | 40 square feet per juvenile |
| Classroom | .. | Sufficient accommodation | |
| Workshop | .. | Sufficient work space | |
| Play ground | .. | Sufficient play ground area should be provided in eachinstitution according to the total number of juveniles in theinstitution. | |
| (b) | The dormitories, classrooms and workshops shall havesufficient cross ventilation and light. |