Section 45(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Objectives:(a)The Home shall promote a sponsorship programmes as laid down in Section 43 of the Act;(b)The Home receiving sponsorship, shall maintain proper and separate accounts of all the receipts and payment for the programme;(c)Sponsorship services should be considered to supplement the resources of the child coming under the purview of the Act an$ his or her parent or guardian so as to support efforts to reintegrate the child into the community and finance his or her education, vocational training, health care, etc. or to supplement the family income to encourage parent or guardian to fulfil their responsibility towards the child;(d)The Department of Women and Child Development shall promote a sponsorship programme;(e)The State shall provide for the sponsorship of children based on need, when they are discharged from the Reception Unit/Shelter Home/Children's Home/Special Home/After Care Institution.
