Section 18(8) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(8)The Superintendent of a girl's institution may, subject to the consent of the girl and the approval of the Board, help the girl with her social re-integration by way of sending a girl above the age of eighteen years to an after care home or helping her with some vocation or gainful employment or, helping her settle into family life as per the procedure laid down by the state government from time to time.
