Section 28(1) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(1)The State Government it self or in association with voluntary organisation, 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 but separate facilities shall be maintained for boys and girls in the age group 5 to 10 years.(b)separate children's homes shall be set up for boys and girls in the age group 10 to 18 years.
