Section 25 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
25. After Care of Children Leaving Institutional Care.
(1)The State Government shall prepare a programme for children who have to leave Child Care Institutions on attaining eighteen years of age by providing for their education, giving them employable skills and placement as well as providing them places for stay to facilitate their re-integration into the mainstream of society.(2)Any child who leaves a Child Care Institution may be provided after care till the age of twenty-one years on the order of the Committee or the Board or the Children's Court, as the case may be , as per Form 37 and in exceptional circumstances ,for two more years on completing twenty-one years of age .(3)The District Child Protection Unit shall prepare and maintain a list of organisations, institutions and individuals interested in providing after care as per their area of interest such as education, medical support, nutrition, vocational training etc. and the same shall be forwarded to the Board or the Committee and all Child Care Institutions for their record.(4)The Probation Officer or the Child Welfare Officer or Case Worker or social worker, shall prepare a post release plan and submit the same to the Board or the Committee, two months before the child is due to leave the Child Care Institution, recommending after care for such child, as per the needs of the child.(5)The Board or the Committee or the Children's Court, while monitoring the post release plan will also examine the effectiveness of the aftercare programme, particularly whether it is being utilized for the purpose for which it has been granted and the progress made by the child as a result of such after-care programme.(6)Children who are placed in after care programme, shall be provided funds by the State Government for their essential expenses; such funds shall be transferred directly to their bank accounts.(7)The services provided under the after-care programme may include:(i)community group housing on a temporary basis for groups of six to eight persons;(ii)provision of stipend during the course of vocational training or scholarships for higher education and support till the person gets employment;(iii)arrangements for skill training and placement in commercial establishments through coordination with National Skill Development Programme, Indian Institute for Skill Training and other such Central or State Government programmes and corporates , etc.;(iv)provision of a counsellor to stay in regular contact with such persons to discuss their rehabilitation plans ;(v)provision of creative outlets for channelising their energy and to tide over the crisis periods in their lives;(vi)arrangement of loans and subsidies for persons in after-care, aspiring to set up entrepreneurial activities; and(vii)encouragement to sustain themselves without State or institutional support.
