Section 36 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
36. After Care Organisation.
(1)After care programmes shall be made available by the District or Slate Child Protection Society in collaboration with voluntary organizations for juveniles or children after they leave special homes and children's homes and who have no home, or settled place or abode and are without any ostensible means of subsistence.(2)The objective of these programmes or organisations shall be to enable such children move away from an institution-based life and reintegrate into the society.(3)The Board or the Committee shall pass an order in Form-XVI for placing a juvenile or a child under the after care programme to ensure their rehabilitation and social reintegration.(4)A copy of such order shall be sent to the DCPU or SCPS or concerned Government as the case may be, who shall be responsible for arranging after care.(5)The Board or the Committee as the case may be shall have jurisdiction over persons placed in aftercare programmes for purposes of monitoring their progress.(6)The key components of the programme shall include-(a)Community group housing on a temporary basis.(b)Community group housing shall include a maximum of 6 to 8 youths in each group who opt to stay together and one peer counsellor fora cluster of five groups.(c)Encouragement to learn a vocation or avail apprenticeship or gain employment as the case may be.(d)Encouragement to contribute towards the costs of group housing and joint living and gradually sustain themselves without State support and move out of the group housing to live independently.(e)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.(f)Provision for personality development and career development programmes.(g)Facilitate admission to appropriate higher education and training courses.(7)During the course of apprenticeship or vocational training a minimum stipend @ Rs. 1500 per month shall be provided subject to revision from time to time.(8)Loans may be arranged in an after care programme for the youth aspiring to set up their own enterprise after due assessment of the proposal made by them in this regard.
