Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4)(f) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)Vocational Training :
(i)Every children's home shall facilitate for useful vocational training under the guidance or trained instructors.
(ii)The home shall develop networking with Institute of Technical instruction (ITI), Jan Shikshan Sansthan, Government and Private Organization or Enterprises, Agencies or Non-Governmental Organizations (NGOs) with expertise, or placement agencies.