- The State Government shall provide for the following through rules framed under this Act;(a)To establish institutions or to recognise them for Aftercare and the powers to be exercised by them for the effective execution of their duties under this Act;(b)Scheme of the programme for the Aftercare to be run by such Aftercare institutions for looking after the children, after leaving the Children Home or the special school and to make them able to live an useful, honest and laborious life;(c)Report to be prepared and put up by the probation officer for the need and kind, its period and supervision of such child before releasing the child from the Children Home or the special school and the report to be submitted by the probation officer regarding the progress of each such child;(d)The standard and kind of services to be provided by such Aftercare organisation; and(e)Any other necessary matters regarding the scheme of effective execution of the Aftercare programme of the children.
