Section 36(5) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(5)The programmes under the scheme would include :(i)Facilitating employment generation for these youths would be a key programme. After a youth has saved a sufficient amount, he/she can be encouraged to stay in a place of his/her own and move out of the group home. Additionally the youth could continue staying in the home and return the deposit to the NGOs. The youth learning a vocational trade could be given a stipend. This would be stopped once the youth gets a job.(ii)Loans to these youth to set up entrepreneurial activities would also be arranged.(iii)A peer counsellor would also be available for youth at these homes. Since at this stage of life they can be lured into crime or drug dependence and such other habits or deviant behaviour, hence the need for a counsellor.
