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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(4)(f) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(f)Vocational Training.-
(i)Every children's home shall facilitate for useful vocational training under the guidance of trained instructor and shall be paid wages by the Government from time to time work undertaken by them during training. Such wages shall be kept in an account of the child and paid at the time of release.
(ii)The home shall develop networking with Institute of Technical Instruction (ITI), Jan Shikshan Sansthan, Government and Private Organization; or Enterprises, Agencies or Non-Governmental Organizations (NGOs) with expertise, or placement agencies.