Section 38 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
38. After Care Organisation.
(1)The State Government shall set up an after care programme for care of juveniles or children after they leave special homes and children's homes with the objective to facilitate their transition from an institution-based life to mainstream society for social re-integration.(2)After care programmes shall be made available for 18-21 year old persons, who have no place to go to or are unable to support themselves, by the District or State Child Protection Units in collaboration with voluntary organisations for the purpose of section 44 of the Act and this rule.(3)Once the Board or the Committee passes an order in Form XIX for placing a juvenile or a child completing 18 years of age under the after care programme, a copy of such order shall be sent to the District and the State Child Protection Unit and the State Government, who shall be responsible for arranging after care.(4)The Board or the Committee shall have jurisdiction over persons placed in after care programme.(5)The objective of these organisations shall be to enable such children to adapt to the society and during their stay in these transitional homes these children will be encouraged to move away an institution-based life to a normal one.(6)The key components of the programme shall include-(a)community group housing on a temporary basis for groups of young persons aged 18-21 years;(b)encouragement to learn a vocation or gain employment and contribute towards the rent as well as the running of the home;(c)encouragement to gradually sustain themselves without State support and move out of the group home to stay in a place of their own after saving sufficient amount through their earnings;(d)provision for a peer counsellor to stay in regular contact with these groups to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.(7)During the course of vocational training a stipend may be provided till such time that the youth gets employment.(8)Loans may be arranged for the youth in an after care programme aspiring to set up entrepreneurial activities on the basis of an application made by them and due verification of the need for such a loan, and necessary professional advice and training shall be made available to the youth in the after care programme in this regard.(9)The structure shall include 6 to 8 youths in each group home who may opt to stay together on their own and one peer counsellor for a cluster of five group homes.
