Section 24(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(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.
