Section 24 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
24. Sponsorship.
(1)The State Government shall prepare sponsorship programmes, which may include:(i)individual to individual sponsorship;(ii)group sponsorship;(iii)community sponsorship;(iv)support to families through sponsorship; and(v)support to Children Homes and Special Homes The state government shall prepare sponsorship programmes till the time central model guidelines will be considered as guidelines for the state.(2)The sponsorship programme shall be implemented by the District Child Protection Unit which shall provide a panel of persons or families or organisations interested in sponsoring a child.(3)The panel will list sponsors according to the area of interest such as education, medical support, nutrition, vocational training etc., and the nature of sponsorship.(4)The District Child Protection Unit shall forward the panel to the Board or the Committee or the Children's Court.(5)The Board or the Committee or the Children's Court may suo motu, or on an application received in that behalf, consider the placement of a child under sponsorship for which purpose it shall verify from the panel whether a sponsor is available to support such child and pass an order for placement of the child under sponsorship in Form 36.(6)The District Child Protection Unit, in case of individual sponsorship, shall open a account in the name of the child to be operated preferably by the mother. The money shall be transferred directly from the bank account of the District Child Protection Unit to the bank account of the child.(7)The duration of the sponsorship shall not ordinarily exceed three years.
