Section 40(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)The programmes under the scheme would include:(a)Continuing of education, training with sponsorship support till completion of the course:(b)Facilitating employment generation for these youth would be a key programme. After the youth has saved a sufficient amount, she/he can be encouraged to stay in a place of her/his own and move out of the group home. Additionally the youth could continue staying in the Home and contribute to the upkeep of the Home. The youth learning a vocational trade could be given a stipend. This would be stopped once the-youth gets a job;(c)Loans to these youth to set up entrepreneurial activities could also be arranged in consultation with local/district administration:(d)A peer counsellor would also be available for the youth at these homes:(e)The maintenance of the residents of Home will be as in the case of Children's/Special Homes, as far as feasible. The youth will however be required to prepare their own food:(f)In the case of children prosecuting professional courses, the State Government shall meet the expenditure on his or her education, boarding and lodging in the concerned student hostels. Such stay of the individual may be treated as an extension of the After Care Programme.
