Section 37 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
37. Linkages and co-ordination.
(1)The Government shall circulate a copy of the Act and the rules framed thereunder to establish effective linkages between various Government, Non-Government, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juveniles or children through the Board or Committee as the case may be.(2)The Government with the help of District Child Protection Unit or State Child Protection Society shall identify the roles and responsibilities of each department at State, division and district levels for effective implementation of the Act and the rules and notify the same.(3)The Government with the help of District Child Protection Unit or State Child Protection Society shall arrange for appropriate training and sensitization of functionaries of these departments from time to time in co-ordination with National Institute of Public Cooperation and Child Development (N1PCCD) or any such State level institutions recognised and designated by the Government.(4)Government with the help of District Child Protection Unit or State Child Protection Society shall develop effective networking and linkages with local NGOs for specialized services and technical assistance like vocational training, education, healthcare, nutrition, mental health intervention, drug de-addition, legal aid and such other services for rehabilitation and reintegration of juvenile's and children.
