Section 23(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)The child care institution shall ensure that a child during the stay in such institution is met with the standards of care and protection with all facilities for his or her overall development. The standards of care shall include appropriate and adequate health care, purified drinking water facilities, spacious and airy accommodation, bathing and toilet facilities with hygienic atmosphere, good environment, sports and recreational facilities, book reading facilities and access to information and age appropriate facilities for education and life skills training;
