Section 48 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
48. Vocational Training.
(a)Every institution shall provide gainful vocational training to juveniles or children.(b)The institutions shall develop networking with Institute of Technical Instruction, Jan Shikshan Sansthan, Government and Private Organization or Enterprises, Agencies or nongovernmental organisations with expertise or placement agencies.(c)Superintendent of the Institution shall make reasonable efforts for placement of children of 16-18 years of age as an apprentice.
