Section 16(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)A diversified programme of vocational training shall be organised in all Children and Special Homes with special reference to employment opportunities available in the community so as to facilitate their rehabilitation. Trained vocational instructors shall be appointed for the purpose. Vocational training facilities in the community shall also be availed of for the children on a selective basis by providing linkages with welfare institutions, placement agencies and industrial and other production units.
