Section 20 in The Juvenile Justice (Punjab) Rules, 1987
20. Institutional programmes.
(1)Each institution shall provide for physical exercise and recreational facilities. The recreational facilities may include the provision of radio, television, library, music, games (indoor and out-door) etc., with the trained staff available for this purpose.(2)Each institution shall organise activities and programmes for the socio-cultural uplift of the inmates, such as cultural meets, parents-inmates-staff meetings, community contacts, visits to outside institutions, excursions, etc.(3)Case work services shall be provided in all institutions to deal with the individual problems of inmates. The service of psychologist or psychiatrist shall also be availed of preferably by establishing linkages with child guidance clinics, counselling and guidance centres, psychiatric departments or similar agencies in the community or by appointment on part-time or full-time basis as per requirement.(4)The educational programme shall be developed as an integral part of the educational routine, emphasising on the academic health, social, moral and ethical aspects. The educational programme shall be organised on the pattern recognised by the educational department of the State Government/Administrator concerned including non-formal adult education techniques. The inmates shall be provided facilities of specialised education in the community on a selective basis. The educational programme shall be organised under the supervision of trained staff.(5)A diversified programme of vocational training shall be organised in all juvenile and special homes with special reference to employment opportunities available in the community so as to facilitate their rehabilitation. The courses shall be designed on the lines approved by the technical departments of the State Government/Administration concerned. The trained vocational instructor shall be appointed for the purpose. Vocational training facilities in the community shall be availed for inmates on a selective basis by providing linkages with welfare institutions, placement agencies and industrial and other production units.(6)A well-rounded programme of pre-release planning and follow up of cases discharged from juvenile and special homes shall be organised in all institutions in close collaboration with voluntary welfare organisations.
