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State of Punjab - Section

Section 36 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

36. Physical infrastructure.

(1)The homes for juveniles in conflict with law and children in need of care and protection, shall function from separate premises.
(2)The accommodation in each institution shall be as per the following criteria, namely:-
(a)Observation Home:
(i)separate observation homes for girls and boys; and
(ii)classification and segregation of juveniles according to their age group preferably seven years to eleven years, twelve years to sixteen years and seventeen years to eighteen years, giving due consideration to physical and mental status and the nature of the offence committed.
(b)Special Home:
(i)separate special homes for girls above the age of ten years and boys in the age groups of eleven years to fifteen years and sixteen years to eighteen years; and
(ii)classification and segregation of juveniles on the basis of age and nature of offences and their mental and physical status ;
(c)Children’s Home:
(i)while children of both sexes below ten years can be kept in the same home, separate bathing and sleeping facilities shall be maintained for boys and girls in the age group of five to ten years;
(ii)separate children’s homes for boys and girls in the age group of seven to twelve years and thirteen to eighteen years; and
(iii)separate facilities for children in the age group of Zero to five years with appropriate facilities for infants.
(d)Shelter Home:
(i)separate shelter homes for girls and boys; and
(ii)separate shelter homes for girls above the age of ten years, and for boys in the age groups of eleven to fifteen years and sixteen to eighteen years.
(3)The norms for building or accommodation for an institution with 50 juveniles or children shall be as under:-
(a) 2 Dormitories Each 1000 Sq. ft. for 25 juveniles or children i.e. 2000 Sq.ft;
(b) 2 Classrooms 300 Sq. ft. for 25 juveniles or children i.e. 600 Sq. ft;
(c) Sickroom/First aid room 75 Sq. ft. per juvenile/children for 10 i.e. 750 Sq. ft;
(d) Kitchen 250 Sq. ft;
(e) Dining Hall 800 Sq. ft;
(f) Store 250 Sq. ft;
(g) Recreation room 300 Sq. ft;
(h) Library 500 Sq. ft;
(i) 5 bathrooms 25 Sq. ft. each i.e. 125 Sq. ft;
(j) 8 toilets / latrines 25 Sq. ft. each i.e. 200 Sq. ft;
(k) Office rooms (a) 300 Sq. ft. (b) Superintendent’s room 200 sq. fit;
(l) Counseling and guidance room 120 Sq. ft;
(m) Workshop 1125 Sq. ft. for 15 juvenile @75 Sq. ft.per trainee;
(n) Residence for Superintendent (a) 2 rooms of 250 Sq. ft. each
    (b) kitchen 75 Sq. ft. (c) bathroom cum Toilet/latrine 50 Sq.ft;
(o) 2 Rooms for Juvenile Justice Board/Child Welfare Committee 300 Sq. ft. each i.e. 600 Sq. ft; and
(p) Play ground Sufficient area according to the total number of juveniles orchildren.
Total 8495 Square feet.  
(4) The Superintendent shall stay within the institution andbe provided with a house and in case, he is not able to stay inthe house for legitimate reasons (for which permission will be bythe Director, Social Security and Women & Child Development),any other senior staff member of the institution shall stay inthe institution and supervise the overall care of the children orjuveniles and take decisions in the case of any crisis andemergency.
(5) (a) the standards of building or accommodation as per thenorms laid down in sub-rule(3), shall be observed to the extentpossible and shall include a minimum of the followingfacilities:-
(i) Dormitory 40 Sq. ft. per juvenile or child;
(ii) Classroom 300 Sq. ft for 25 juvenile or child;
(iii) Workshop 75 Sq. ft. per juvenile or child; and.
(iv) Play ground Sufficient play ground area shall be provided in everyinstitution according to the the total number of juveniles in theinstitution;
(b)there shall be proper and smooth flooring for preventing accidents ;
(c)there shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility ; and
(d)all institutions shall make provision of first aid kit, fire extinguishers in kitchen, dormitories, store rooms, counselling room, periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand-by arrangements for water storage and emergency lighting.
(6)The Observation homes and special homes, shall be child-friendly and in no way shall they look like a jail or lock-up.