Section 36 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
36. Education.
(1)Every institution shall provide education to all children according to the age and ability, both inside the institution or outside, as per requirement.(2)There shall be a range of educational opportunities including, mainstream inclusive schools, bridge school, open schooling, non formal education and learning where needed.(3)Wherever necessary, extra coaching shall be made available to school going children in the institutions by encouraging volunteer services or tying up with coaching centres or tutors.(4)Specialized trainers and experts shall be appointed to cater to the educational needs of children with special needs either physical or mental. Learning disorders shall be identified, assessed and reported in the Individual Care Plan. Further assistance shall be given to the child by trained professionals.(5)Regularity of the education programme and attendance of the children shall be ensured.(6)Children should be able to avail scholarships, grants and schemes and sponsorships.
