Section 8 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
8. Sanitation and hygiene.
- Each institution shall have the following facilities(a)Sufficient and treated drinking water;(b)Sufficient water for bathing and washing clothes; maintenance and cleanliness of the premises;(c)Proper drainage system;(d)Arrangements for disposal of garbage;(e)Protection from mosquitoes;(f)Sufficient number of latrines in the proportion of at least one latrine for seven children;(g)Sufficient number of bathrooms in the proportion of at least one bathroom for ten children;(h)Sufficient space for washing;(i)Cleanliness in the kitchen;(j)Fly-proof kitchen;(k)Sunning of bedding and clothing;(l)Cleanliness in the Medical Centre.
