Section 31 in The Juvenile Justice (Punjab) Rules, 1987
31. Establishment and recognition of After Care Homes.
(1)The State Government/Administrator shall provide a comprehensive scheme of aftercare with the following objectives, namely:-(a)to extend help, guidance, counselling, support and protection to all released juveniles whenever necessary;(b)to help a released juvenile to overcome his mental, social and economic difficulties;(c)to impress upon the juvenile the need to adjust his habits, attitudes, approaches and value schemes on a rational appreciation of social responsibilities and obligation and also of requirements of community living;(d)to help the juvenile to make smooth adjustments to his post- release environment;(e)to encourage the juvenile in making satisfactory readjustment with his family, neighbourhood and community;(f)to assist the juvenile in functioning as a self-dependent and self-reliant socially useful citizen;(g)to assist in the process of the juvenile's physical, mental, vocational economic, social and attitudinal post-release readjustment and ultimate rehabilitation; and(h)to complete in all respects the process of the juvenile's final readjustment, resettlement and rehabilitation.(2)The State Government/Administrator may establish and maintain as many After Care Homes as may be necessary for the reception of the juveniles discharged from the juvenile homes and special homes for the purpose of enabling them to lead an honest, industrious and useful life.(3)Where the State Government/Administrator is of the opinion that any institution other than an institution established under sub-rule (2) is fit for the reception of the juveniles to be sent there from the juvenile homes and special homes he may recognise such institutions as an Aftercare Home for the purposes of the Act.(4)Every aftercare home to which a juvenile is sent under these rules shall not only provide the juvenile with accommodation, maintenance and educational and vocational guidance but also provide him with facilities for the development of his character and abilities to ensure all-round development of his personality as well as opportunities to enable him to reintegrate into the community as a law-abiding citizen and shall perform such other functions as may be prescribed from time to time.(5)Before a juvenile is discharged from a juvenile home or special home, as the case may be, and is sent to an aftercare home the Probation Officer or the Case Worker shall prepare and submit a report regarding the necessity and nature of aftercare assistance required by the juvenile, the period of such after care and the supervision thereof. The Superintendent of the aftercare home in which the juvenile is placed shall submit periodically a detailed progress report on the juvenile to the Chief Inspector till the juvenile is reintegrated into the community.(6)The internal management, functions and responsibilities of the aftercare home and the standards and nature of services to be maintained by it shall be regulated by the instructions as issued from time to time.
