Section 81(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)Sponsorship services shall be considered to supplement the resources of the child and 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 to the child.
