Section 29(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)The following nutrition and diet scale shall be followed by the child care institution, namely.-(i)the children shall be provided three meals in a day. Snacks may be provided in the evening;(ii)the menu chart shall be prepared to ensure a balanced diet and variety in taste to maintain minimum nutritional standards and diet scale and this shall be displayed prominently;(iii)children may be provided special meals on holidays and festivals;(iv)infants and sick children shall be provided special diet according to the advice of the doctor on their dietary requirement;(v)while an institution may encourage sponsorship of meals that has been planned in advanced without compromising on the diet structure as determined by an expert, any such institution shall not receive leftover food items or bringing in food from outside without ensuring the quality of the same;(vi)every institution shall have its own cooking facility and in-house cooks and staff to manage the kitchen and dining facilities.
