Section 20(5) in The Juvenile Justice (Punjab) Rules, 1987
(5)A diversified programme of vocational training shall be organised in all juvenile and special homes with special reference to employment opportunities available in the community so as to facilitate their rehabilitation. The courses shall be designed on the lines approved by the technical departments of the State Government/Administration concerned. The trained vocational instructor shall be appointed for the purpose. Vocational training facilities in the community shall be availed for inmates on a selective basis by providing linkages with welfare institutions, placement agencies and industrial and other production units.
