Section 35(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The District Child Protection Unit or State Child Protection Society shall, with the help of the Committee or Board as the case may be, or SJPU or Child-line or Village Level Child Protection Committees, identity children requiring sponsorship to support their education, health, nutrition and other development needs.(4 ) The District Child Protection Unit or State Child Protection Society shall, with the help of the Committee or Board as the case may be, or SJPU or Child-line or Village Level Child Protection Committees, identify suitable families and institutions requiring sponsorship support to take care of education, health, nutrition and other development needs of children placed in their care and protection.
