Section 26(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The State Government itself or in association with voluntary organizations, shall set up separate Children's homes for children in need of care and protection, in the manner specified below:-(a)all childrens homes shall be registered as child care institutions as per the provisions of these rules;(b)all childrens homes shall report to the concerned Committee about every child in need of care and protection received by it;(c)children of both sexes below ten years may be kept in the same home, but separate facilities shall be provided for boys and girls in the age group of five years to ten years;(d)every childrens home shall provide separate facilities for children in the age group up to five years with appropriate facilities for the infants;(e)separate cottage in children's homes shall be set up for boys and girls in the age group of ten to eighteen years; and(f)children in the age group of ten to eighteen years shall be further segregated into two groups of ten years to fifteen years and fifteen to eighteen years.
