Section 38(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The homes for juveniles in conflict with law and children in need of care and protection shall function from separate premises which should he accessible to persons with special needs. The accommodation in each institution shall be as per the following criteria:-(a)Observation Home - There shall, be separate observation homes for girls and boys ;(b)Reception unit-(i)Every juvenile who is sent to an observation home shall be initially kept in a unit to be designated as a reception unit as provided in section 9 (4) of the Act;(ii)Juveniles shall be classified and segregated according to the following age groups :-(a)7-12 years ;(b)12-16 years; and .(c)16-18 years.(iii)For the classification and segregation of juveniles due consideration shall be given to their physical and mental status and degree of their alleged offence.(c)Special Home-(i)There shall be separate special homes for girls and boys ;(ii)Juveniles committed to special homes shall be classified and segregated according to the following age groups -(a)7-12 years;(b)12-16 years ;(c)16-18 years ;(d)Children's Home-(i)There shall be separate children's homes for girls and boys;(ii)Juveniles committed to children's homes shall be classified and segregated according to the following age groups:-(a)0-6 years ;(b)6-i 2 years ;(c)12-16 years;(d)16-18 years.(e)Shelter Home-(i)there shall be separate Shelter Homes for girls and boys;(ii)juveniles committed to Shelter Homes shall be classified and segregated according to the following age groups(a)0-6 years(b)6-12 years(c)12-16 years(d)16-18 years
