Section 20(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Each institution shall have a well regulated daily routine for the children, which should be displayed on a Notice Board and at a prominent place and should provide, among other aspects, for a disciplined life, personal hygiene and cleanliness, physical exercise, educational classes, vocational training, organised recreation and games, moral education, group activities, community singing. The Home Committee shall design a creative programme for recreation and relaxation of the children of Sundays and holidays.
