Section 45(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Procedure for sponsorship support. - (a) The social worker of the respective Reception Unit/Shelter Home/ Children's Home/After-Care Institution shall visit the Home of the child and verify that the child fulfills the criteria mentioned above;(b)Each institution a vailing of the sponsorship scheme under this Act, shall entrust a qualified social worker with the responsibility of undertaking all assessments, home visits, documentation, review and follow up of sponsored children;(c)Appropriate proof or record of death/divorce/separation/ disability/illness/income of parent or child, shall be verified and attached to the case file and a report prepared and submitted to the Child Welfare Committee, and the sponsorship agency;(d)Follow-up of the child under sponsorship to get an update on the family situation shall be made once in six months and a report submitted to the Child Welfare Committee and the Sponsorship Agency. Care shall be taken to ensure that the child is free from j abuse and exploitation and is getting adequate education, nutrition and health care;(e)All sponsored children shall regularly attend formal schooling/ skill training/vocational training unless under special instances of disability or illness of the child, which shall be verified by the caseworker;(f)If at any point of time the child has to be institutionalised, the sponsorship shall be discontinued;(g)The extent of sponsorship support from other sources shall be taken into consideration while determining the amount of sponsorship under this scheme;(h)Wherever possible, the child shall be referred to other existing education schemes and services;(i)Appropriate penal action shall be taken against persons found to be deliberately misusing the sponsorship amount and(j)The State level Advisory Board in consultation with other Civil Society Organisations shall work out additional modalities of the sponsorship programme through a suitable scheme.
