Section 28(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)The Government/Voluntary Organizations shall set up separate homes for children in need of care and protection, in the manner prescribed below:-(a)While children of both sexes below 10 years, may be kept in the same home, separate facilities to be maintained for boys and girls above 5 years of age.(b)Separate children's homes should be set up for boys and girls in the age group 10-18 years.
