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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(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.