Section 18(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(8)The programmes in the aftercare home shall include:(a)Facilitating employment generation for these youths will be a key programme.(b)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.(c)Loans to these youth to set up entrepreneurial activities may also be arranged.(d)A 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.
