Section 49 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
49. Vocational Training.
(1)Every institution shall provide gainful and market oriented income generating vocational training to juveniles or children.(2)The institutions shall develop networking with recognized Institute of Technical Instruction, Jan Shikshan Sansthan, Government and Private Organization or Enterprises, Agencies or nongovernmental organizations with expertise or placement agencies.(3)Superintendent of the institution shall make reasonable efforts for placement of children of 16-18 years of age as an apprentice.
