Section 18(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(2)If an order is passed under clauses (a) to (g) of sub-section (1), the Board may, in addition pass orders to-(i)attend school; or(ii)attend a vocational training centre; or(iii)attend a therapeutic centre; or(iv)prohibit the child from visiting, frequenting or appearing at a specified place; or(v)undergo a de-addiction programme.
