Section 35 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
35. Sponsorship.
(1)Government shall prepare sponsorship programme consultation with the NGOs, Child Welfare Committees, other relevant Government agencies and the corporate sector in order to prevent family separation, reduce institutionalization of children and enable a nurturing family environment for every child.(2)Sponsorship shall include the following :-(i)Individual Sponsorship-(a)a child found to be living with his family in conditions of extreme deprivation where the income of such family does not exceed Rs. 2150 per month may be supported through individual sponsorship in order to prevent them from destitution or as a measure of juvenile crime prevention.(b)a child in an institution who can be restored to his family may be supported through individual sponsorship in order to facilitate deinstitutionalization and prevent re- institutionalization.(ii)Group or Community Sponsorship-(a)two or more children found to be living with their family in conditions of extreme deprivation where the income of such family does not exceed Rs. 2150 per month may be supported through group sponsorship in order to prevent them from destitution or as a measure of juvenile crime prevention. t(b)two or more children temporarily placed in an institution may be supported through group sponsorship in order to fulfil their education, health, nutrition and other development needs.(c)two or more children, especially siblings or children belonging to similar geographical locations uprooted from their families and community due to disaster or such other unforeseen circumstances may be jointly placed in the community with a family willing to receive such children and supported through community sponsorship to meet their education, health, nutrition and other development needs.(3)The District Child Protection Unit or State Child Protection Society shall, with the help of the Committee or Board as the case may be, or SJPU or Child-line or Village Level Child Protection Committees, identity children requiring sponsorship to support their education, health, nutrition and other development needs.(4 ) The District Child Protection Unit or State Child Protection Society shall, with the help of the Committee or Board as the case may be, or SJPU or Child-line or Village Level Child Protection Committees, identify suitable families and institutions requiring sponsorship support to take care of education, health, nutrition and other development needs of children placed in their care and protection.(5)This list of families and children to be supported through sponsorship shall be revised every year.(6)The Government shall in consultation with NGOs, Child Welfare Committees, other relevant Government agencies and the corporate sector, prepare guidelines for sponsorship, including setting of criteria for identification and selection of children, families and institutions suitable for sponsorship, utilization of sponsorship fund received by them, monitoring and follow-up.(7)The children's homes and special homes shall promote sponsorship programmes for de-institutionalization of children as laid down in section 42 of the Act.(8)The institutions receiving support for children in the form of individual or group sponsorship shall maintain proper and separate accounts of all the receipts and payments for the programme.(9)The Board or the Committee as the case may be, shall make an order for sponsorship support in Form-XV, for support to a juvenile or child and the Officer Incharge of the institution as well as the District Child Protection Unit or the State Child Protection Society shall duly maintain the records in a register.(10)Government may create a Sponsorship Fund with the District Child Protection Unit or the State Child Protection Society to disburse the sponsorship money to eligible families or institutions as per orders of the Committee or the Board as the case may be.(11)The District Child Protection Unit or State Child Protection Society shall supervise the sponsorship programme through regular follow-up and monitoring of the progress of the child sent periodic reports to the Government.
