Section 17(9) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(9)The Officer-in-charge of a girls' institution may, subject to the consent of the girl and the approval of the competent authority, help the girl with her social re-integration by way of sending a girl above the age of eighteen years to an after care programme or, helping her with some vocation or gainful employment or, helping her settle into family life according to the procedure laid down by the competent authority from time to time.
