Section 31(1) in The Juvenile Justice (Punjab) Rules, 1987
(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.
