Section 25(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(7)The services provided under the after-care programme may include:(i)community group housing on a temporary basis for groups of six to eight persons;(ii)provision of stipend during the course of vocational training or scholarships for higher education and support till the person gets employment;(iii)arrangements for skill training and placement in commercial establishments through coordination with National Skill Development Programme, Indian Institute for Skill Training and other such Central or State Government programmes and corporates , etc.;(iv)provision of a counsellor to stay in regular contact with such persons to discuss their rehabilitation plans ;(v)provision of creative outlets for channelising their energy and to tide over the crisis periods in their lives;(vi)arrangement of loans and subsidies for persons in after-care, aspiring to set up entrepreneurial activities; and(vii)encouragement to sustain themselves without State or institutional support.
