Section 33 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
33. Schemes of sponsorship.
(1)The State Government shall prepare sponsorship programmes in consultation with the Non Governmental Organizations, Child Welfare Committees, other relevant Government agencies and the agencies in corporate sector.(2)The State Government, with the help of District or State Child Protection Units shall identify families and children at risk and provide necessary support services in the form of sponsorship for childs education, health, nutrition and other developmental needs.(3)The children's homes and special homes shall promote sponsorship programmes.(4)The institutions receiving sponsorship, shall maintain proper and separate accounts of all the receipts and payments for the sponsorship programmes.(5)The Board or the Child Welfare Committee, as the case may be, shall make an order in Form XVIII for support to a juvenile or child through sponsorship programmes and send a copy to the District or State Child Protection Unit or the State Government for appropriate action
