Section 36(7) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(7)The programmes under the scheme shall include.-(i)Facilitating employment generation for these youths will be a key programme.(ii)After a youth has saved a sufficient amount, he can be encouraged to state in a place of his own and move out of the group home.(iii)The youth may continue staying in the home and return the deposit to the Non-Governmental organisation (NGOs).(iv)The youth learning a vocational trade can be given a stipend, which may be stopped once the youth gels a job.(V)Loans to these youth to set up enterpreneurial activities may also be arranged.(vi)A peer 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 deviant behaviour.
