Section 29(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(4)Each Children's or Special Home may provide for modem, marketable vocational training of the pupils. The wishes of each pupil shall be consulted as far as possible as to the particular training which he or she shall undergo. All courses of instructions shall be approved by the Commissioner. The courses shall be located within or outside the institution. Sponsorship can be obtained for such courses for children by the Officer-In Charge of Home.
