Section 35(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)Sponsorship shall include the following :-(i)Individual Sponsorship-(a)a child found to be living with his family in conditions of extreme deprivation where the income of such family does not exceed Rs. 2150 per month may be supported through individual sponsorship in order to prevent them from destitution or as a measure of juvenile crime prevention.(b)a child in an institution who can be restored to his family may be supported through individual sponsorship in order to facilitate deinstitutionalization and prevent re- institutionalization.(ii)Group or Community Sponsorship-(a)two or more children found to be living with their family in conditions of extreme deprivation where the income of such family does not exceed Rs. 2150 per month may be supported through group sponsorship in order to prevent them from destitution or as a measure of juvenile crime prevention. t(b)two or more children temporarily placed in an institution may be supported through group sponsorship in order to fulfil their education, health, nutrition and other development needs.(c)two or more children, especially siblings or children belonging to similar geographical locations uprooted from their families and community due to disaster or such other unforeseen circumstances may be jointly placed in the community with a family willing to receive such children and supported through community sponsorship to meet their education, health, nutrition and other development needs.
