Section 46 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
46. Vocational Training.
(a)Every institution shall provide gainful vocational training to juveniles or children;(b)Institutions shall develop networking with Institute of Technical Instruction (ITI), Jan Shikshan Sansthan, Government and Private Organization or Enterprises, Agencies or Non- Governmental Organisations (NGOs) with expertise or placement agencies ;(c)Superintendent of the institution shall make reasonable efforts for placement of children 16-18 years of age as an apprentice.
