Section 34(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)Once the Board or the Child Welfare Committee, as the case may be, passes an order in Form XIX for placing a juvenile or a child completing eighteen years of age under the after care organization, a copy of such order shall be sent to the District and the State Child Protection Unit and the State Government, who shall be responsible for arranging after care organization.
