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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)The key components of the model include setting up of temporary homes for a group of youth, who can be encouraged to learn a trade and contribute towards the rent as well as the running of the Home. There should also be provision for a peer counsellor. This counsellor will be in regular contact with these youth to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life. The group of youth who would station separately for their rehabilitation must also have a mentor in addition to the counsellor.