Section 31(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)Every Child Care Institution shall have the following facilities, namely:(i)sufficient treated drinking water; water filters or RO shall be installed at multiple locations in the premises for easy access such as kitchen, dormitory, recreational rooms etc.;(ii)sufficient water including hot water for bathing and washing clothes, maintenance and cleanliness of the premises;(iii)proper drainage system with regular maintenance;(iv)arrangements for disposal of garbage;(v)protection from mosquitoes by providing mosquito nets or repellants;(vi)annual pest control;(vii)sufficient number of well-lit and airy toilets with proper fittings in the proportion of at least one toilet for seven children;(viii)sufficient number of well-lit and airy bathrooms with proper fittings in the proportion of at least one bath room for ten children;(ix)sufficient space for washing and drying of clothes;(x)washing machine wherever possible;(xi)clean and fly-proof kitchen and separate area for washing utensils;(xii)sunning of bedding twice every month and clothing on regular basis;(xiii)maintenance of cleanliness in the Medical Centre;(xiv)daily sweeping and wiping of all floors in the home;(xv)cleaning or washing of the toilets and bathrooms twice everyday;(xvi)proper washing of vegetables and fruits and hygienic manner of preparing food;(xvii)cleaning of the kitchen slabs, floor and gas after every meal;(xviii)clean and pest proof store for maintaining food articles and other supplies;(xix)disinfection of the beddings at least once a year;(xx)fumigation of a sick room or isolation room after every discharge in case of contagious or infectious disease; and(xxi)cleanliness in medical centre.
