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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The Special Home shall provide:
(a)Education. - The Home shall provide education to all children according to the age and ability, either both inside the Home or outside, as per the requirement.
(b)Vocational Training. - Each Home shall facilitate useful vocational training under the guidance of trained instructors. The Home shall develop networking with Institute of Technical Instruction (ITI), Jan Shikshan Sansthan, Community Polytechnic schemes, Government and private organisation/ enterprises, agencies/NGOs with expertise, or placement agencies.
(c)Counselling. - Each Home shall have the services of a trained Counsellor. Services of Child Guidance Centre, Psychology and Psychiatric Departments or similar agency may also be availed of.
(d)Recreation facilities. - It must include indoor and outdoor games, music, news papers, picnics and outings, cultural programmes etc., on a regular basis.