Section 27(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(1)The State Government itself or in association with voluntary organizations, shall set up separate homes for children in need of care and protection, in the manner specified below-(a)while children of both sexes below ten years, may be kept in the same home, separate facilities shall be maintained for boys and girls in age group 5 to 10 years;(b)separate children's home shall be set up for boys and girls in the age group 10 to 18 years.
