Section 39 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
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-Govern-ment, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juveniles of children through the Board or the Committees, 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 through a notification.(3)The State Government with the help of State or District Child Protection Unit shall arrange for appropriate training and sensitisation of functionaries of these depart-ments from time to time in co-ordination 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 Organi-sations for specialised services and technical assistance like vocational training, educa-tion, health care, nutrition, mental health intervention, drug de-addiction and legal aid services.
