Section 36 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
36. After Care Organizations. [Sections 44 and 68(2)(xv)].
(1)The after care organizations, as outlined in the Act, are to take care of juveniles or children after they leave special homes and children's homes.(2)These after care organizations are essential for all children or youth between the age of 18 to 20 years; and as such, this age group is most vulnerable and need care, guidance and protection.(3)The objective of these homes shall be to enable such children to adapt to the society and during their stay in these transitional homes these children will be encouraged to move away from an institution-based life to a normal one.(4)The target groups will include juveniles or children who have either left special homes or children's homes.(5)The key components of the model include setting up of temporary homes for a group of youths, who can be encouraged to learn a trade and contribute towards the rent as well as the running of the home.(6)There shall also be provision for a peer counsellor, who will be in regular contact with these youths to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.(7)The programmes under the scheme shall include :-(i)Facilitating employment generation for these youths will be a key programme.(ii)After a youth has saved a sufficient amount, he can be encouraged to stay in a place of his own and move out of the group home.(iii)The youth may continue staying in the home and return the deposit to the Non-Governmental organizations (NGOs).(iv)The youth learning a vocational trade can be given a stipend, which may be stopped once the youth gets a job.(v)Loans to these youth to set up entrepreneurial activities may also be arranged.(vi)A peer counsellor shall also be made available for youth at these homes, as at this stage of life, they can be lured into crime or drug dependence and such other habits or deviant behaviour.(8)The strategy for children who have been juveniles or have left special homes shall be to help them to return to normal life and adjust and adapt to their environment.(9)There shall be provision for vocational training of these children to enable them to sustain themselves through their own efforts.(10)One peer counsellor can be made in-charge of a cluster of five homes and each home may house 6 to 8 youths who may opt to stay together on their own.Chapter-V Miscellaneous
