Section 24(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(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.
