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State of Rajasthan - Section

Section 40 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

40. Physical infrastructure.

(1)The homes for juveniles in conflict with law and children in need of care and protection shall function from separate premises.
(2)The accommodation in each institution shall be as far as possible as per the following criteria, namely:-
(a)Observation Home:
(i)Separate observation homes for girls and boys;
(ii)Classification and segregation of juveniles according to their age group preferably 7-11 years, 12-16 years and 16-18 years, giving due consideration to physical and mental status and the nature of the offence committed.
(b)Special Home:
(i)Separate special homes for girls above the age of 10 years and boys in the age groups of 11 to 15 and 16 to 18 years;
(ii)Classification and segregation of juveniles on the basis of age and nature of offences and their mental and physical status
(c)Children's Home:
(i)While children of both sexes below 10 years can be kept in the same home, separate bathing and sleeping facilities shall be maintained for boys and girls in the age group of 5-10 years;
(ii)Separate children's homes for boys and girls in the age group of 7-11 and 12- 18 years;
(iii)Separate facilities for children in the age group of 0-5 years with appropriate facilities for infants.
(d)Shelter Home:
(i)Separate shelter homes for girls and boys;
(ii)Separate shelter homes for girls above the age of 10 years and boys in the age groups of 11 to 15 and 16 to 18 years.
(3)The norms for building or accommodation for an institution with 50 juveniles or children shall be as under:
(i) 2 Dormitories Each 1000 Sq. ft. for 25 juveniles/children i.e.2000 Sq.
(ii) 2 Classrooms 300 Sq. ft. for 25 juveniles/children i.e. 600Sq. ft.
(iii) Sickroom/First aid room 75 Sq. ft. per juvenile/children for 10 i.e. 750Sq. ft.
(iv) Kitchen 250 Sq. ft.
(v) Dining Hall 800 Sq. ft.
(vi) Store 250 Sq. ft.
(vii) Recreation room 300 Sq. ft.
(viii) Library 500 Sq. ft.
(ix) 5 bathrooms 25 Sq. ft. each i.e. 125 Sq. ft.
(x) 8 toilets/latrines 25 Sq. ft. each i.e. 200 Sq. ft.
(xi) office rooms (a) 300 Sq. ft.(b) Superintendent's room 200sq. fit
(xii) Counselling and guidance room 120 Sq. ft.
(xiii) Workshop 1125 Sq. ft. for 15 juvenile @75 Sq. ft. pertrainee
(xiv) Residence for Superintendent (a) 2 rooms of 250 Sq. ft. each(b) kitchen 75Sq. ft.(c) bathroom cum Toilet/latrine 50 Sq. ft
(xv) 2 Rooms for JuvenileJustice Board/ChildWelfareCommittee 300 Sq. ft. each i.e. 600 Sq. ft
(xvi) Play ground Sufficient area according to the total number ofJuveniles or children
  Total 8495 Sq. ft.
(4)The Superintendent shall stay within the institution and be provided with quarters and in case he is not able to stay in the home for legitimate reasons (to be permitted by Director, Child Protection), any other senior staff member of the institution shall stay in the institution and be in a position to supervise the overall care of the children or juveniles and, take decisions in the case of any crisis and emergency.
(5)
(i)the standards of accommodation as per the norms laid down in sub-rule (2) of rule 40 shall be observed to the extent possible and shall include a minimum of following facilities:
(a) Dormitory : 40 Sq. ft. per juvenile or child
(b) Classroom : 300 Sq. ft for 25 juvenile or child
(c) Workshop : 75 Sq. ft. per juvenile or child
(d) Play ground : Sufficient play ground area shall be provided in everyinstitution according to the total number of juveniles ininstitution
(ii)there shall be proper and smooth flooring for preventing accidents.
(iii)there shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility.
(iv)all institutions under the Act shall make provision of first aid kit, fire extinguishers in kitchen, dormitories, store rooms, counselling room, periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand-by arrangements for water storage and emergency lighting.
(6)The Observation homes and special homes shall be child-friendly and in no way shall they look like a jail or lock-up.