Section 19(11) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(11)The Officer Incharge of a girls' institution may, subject to the consent of the girl and the approval of the competent authority, help the girl with her social re-integration by way of facilitating her to avail of an after care programme or helping her with some vocation or gainful employment or helping her settle into family life according to the law in force for the time being.
