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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(7) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(7)The key component of the programme shall include:-
(a)community group housing on a temporary basis for groups of young persons aged 18-21 years;
(b)imparting vocational training, job oriented training and encouragement to contribute towards the rent or other expenses of the accommodation and maintenance;
(c)encouragement to gradually sustain themselves without state support and move out of the group home to stay in a place of their own after saving sufficient amount through their earnings;
(d)provision for a peer counsellor to stay in regular contact with these groups to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.