Section 39 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
39. Linkages and co-ordination.
(1)The State Government shall circulate a copy of the Act and the rules framed thereunder to establish effective linkages between various government, non-government, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juveniles or children through the Board or the Committee as the case may be.(2)The State Government with the help of State or District Child Protection Unit shall identify the roles and responsibilities of each department at State or district levels for effective implementation of the Act and the rules and inform them.(3)The State Government with the help of State or District Child Protection Unit shall arrange for appropriate training and sensitization of functionaries of these departments from time to time in coordination with National Institute of Public Cooperation and Child Development and its Regional Centres.(4)The State Government with the help of State or District Child Protection Unit shall develop effective networking and linkages with local non-governmental organizations for specialized services and technical assistance like vocational training, education, health care, nutrition, mental health intervention, drug de-addition and legal aid services.
