Section 35 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
35. After Care Organization.
(1)The after care organization, as outlined in the Act, are to take care of juveniles or children after they leave special homes and children's homes.(2)These after care organization are essential for all children or youth between the age of 18 to 20 years; and as such, this age group is most vulnerable and the need care; guidance and protection.(3)The objective of these homes shall be enable such children to adopt the 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.(4)The target groups will include juveniles or children who have either left special homes children's homes.(5)The key components of the model include setting up of temporary homes for a group of youths, who can be encouraged to learn a trade and contribute towards the rent as well as the running of the home.(6)There shall also be provision for peer and counsellor, who will be in regular contract with these youths to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.(7)The programmes under the scheme shall include:(i)Facilitating employment generation for these youths will be a key programme.(ii)After a youth has saved a sufficient amount, he can be encouraged to stay in a place of his own and move out of the group home.(iii)The youth may continue staying in the home and return the deposit to the Non-Governmental Organizations (NGOs).(iv)The youth learning a vocational trade can be given a stipend, which may be stooped once the youth gets a job.(v)Loans to these youths to set up entrepreneurial activities may also be arranged.(vi)A peer counsellor shall also be made available for youth at these homes, as at this stage of life, they can be lured into crime or drug dependence and such other habits or deviant behaviour.(8)The strategy for children who have been juveniles or have left special homes shall be to help to return to normal life and adjust and adapt to their environment.(9)There shall be provision for vocational training of these children to enable them to sustain themselves through their own efforts.(10)Structure.-One peer counsellor can be made in charge of a cluster of five homes and each home may house 6 to 8 youths who may opt to stay together on their own.
