Section 53(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The Committee or Board or the implementing department or head of institutions may allow individuals, institutions, corporate sector, financial institutions to sponsor or support the following in the interest of children and as part of corporate social responsibility initiatives, namely,-(i)any needy child including children rescued from child labour or bonded labour or his family shall be supported under sponsorship for higher education;(ii)any activity that may help to improve the behaviour of children through child development programme;(iii)cultural programmes, picnics, holiday camps, medical assistance, immunisation programmes, special medical assistance, inter school sports activities, creative arts and competition and seminars for children;(iv)any activity pertaining to job oriented training programmes, establishment of vocational rehabilitation centres and community colleges;(v)establishment of libraries, sports activities, creative arts and competitions or any other developmental programmes;(vi)improving infrastructures and amenities, construction or alteration of building.
