Section 38(2) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(2)After care programmes may be made available for 18-21 year old persons, who have been pursuing education or vocational training in the institutions and have no place to go to or are unable to support themselves, by the District or State Child Protection Units in collaboration with voluntary organizations for the purpose of section 44 of the Act and this rule.
