Section 23 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
23. Standards of care for child care institutions.
- The following standards of care shall be maintained in all child care institutions for children in need of care and protection as well as for children in conflict with law:-(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;(2)The child's welfare, safety and needs shall be the focal attention of care;(3)Children shall have an enjoyable childhood and benefit from good parenting care and education, enjoying a wide range of opportunities to develop their talents and skills leading to a successful adult life;(4)Each child shall be valued as an individual and given personalised support in line with their individual needs and background in order to develop their identity, self-confidence and self-worth;(5)The special needs of differently able children and children with complex needs shall be individually addressed;(6)Children shall be provided good and wholesome food resulting in an age-appropriate balanced diet;(7)The child care institution shall be child-friendly in approach, character and environment.
