Section 39 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
39. After Care Organisation.
(1)The state Government shall set up an after care programme for care of juveniles or children after they leave special homes and children's homes with the objective to facilitate their transition from an institution-based life to mainstream society for social re-integration.(2)After care programmes shall be made available for persons up to age group of 18-21 years, who have no place to go to or are unable to support themselves, for the purpose of Section 44 of the Act and this rule.(3)Once the Board or the Committee passes an order in Form XIX for placing a juvenile or a child completing 18 years of age under the after care programme, a copy of such order shall be sent to the District and the State Child Protection Unit and the Director of Social Welfare, who shall be responsible for arranging aftercare. A copy of information shall be made available to the superintendent of the concerned home.(4)The Board of the Committee shall have jurisdiction over persons placed in after care programme.(5)The objective of these organizations shall be to enable such children to adapt to society and during their stay in these transitional homes these children will be encouraged to move away from an institution based life to a normal one.(6)All juveniles or children enrolled into an after care programme must be considered a beneficiary in all appropriate schemes and programmes run by the state government on priority basis.(7)The key component of the programme shall include:-(a)community group housing on a temporary basis for groups of young persons aged 18-21 years;(b)imparting vocational training, job oriented training and encouragement to contribute towards the rent or other expenses of the accommodation and maintenance;(c)encouragement to gradually sustain themselves without state support and move out of the group home to stay in a place of their own after saving sufficient amount through their earnings;(d)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.(8)Loans may be arranged for the youth in an after care programme aspiring to set up entrepreneurial activities on the basis of an application made by them and after due verification of the need for such a loan, and necessary professional advice and training shall be made available to the youth in the after care programme in this regard.(9)The After Care Organization shall facilitate for the issuance of the documents such as Voter's ID Card, Aadhar card, Bank Savings Account, Residence Certificate, etc. in the name of the person enrolled into the after care programme.
