Section 31(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)Every aftercare home to which a juvenile is sent under these rules shall not only provide the juvenile with accommodation, maintenance and educational and vocational guidance but also provide him with facilities for the development of his character and abilities to ensure all-round development of his personality as well as opportunities to enable him to reintegrate into the community as a law-abiding citizen and shall perform such other functions as may be prescribed from time to time.
