Section 36(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(6)The key components of the programme shall include-(a)Community group housing on a temporary basis.(b)Community group housing shall include a maximum of 6 to 8 youths in each group who opt to stay together and one peer counsellor fora cluster of five groups.(c)Encouragement to learn a vocation or avail apprenticeship or gain employment as the case may be.(d)Encouragement to contribute towards the costs of group housing and joint living and gradually sustain themselves without State support and move out of the group housing to live independently.(e)Provision for a peer counsellor to stay in regular contact with these groups to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.(f)Provision for personality development and career development programmes.(g)Facilitate admission to appropriate higher education and training courses.
