Section 37(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)Government with the help of District Child Protection Unit or State Child Protection Society shall develop effective networking and linkages with local NGOs for specialized services and technical assistance like vocational training, education, healthcare, nutrition, mental health intervention, drug de-addition, legal aid and such other services for rehabilitation and reintegration of juvenile's and children.
