Section 20(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)The educational programme shall be developed as an integral part of the educational routine, emphasising on the academic health, social, moral and ethical aspects. The educational programme shall be organised on the pattern recognised by the educational department of the State Government/Administrator concerned including non-formal adult education techniques. The inmates shall be provided facilities of specialised education in the community on a selective basis. The educational programme shall be organised under the supervision of trained staff.
