Section 81(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)Criteria for Selection of Children for sponsorship. - The Children shall be eligible for sponsorship on the following conditions : -(a)Children reinstated with single Parent/biological families who are under below poverty line.(b)Disabled and other special needs children requiring specialized intervention/treatment and referred from any institution or programme under this Act.(c)Children reinstated into the family, where the parent is disabled or chronically ill but is willing and able to take care of the child.(d)Where the child requires sponsorship to complete his/her ongoing education/vocational training after discharge from the institution, up to a maximum period of two years.(e)Any other cases after due consideration.
