Section 64(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)In appropriate cases, the Officer-in-Charge may provide the child with such necessary financial aid through the sponsorship programme under the provisions of the Act or through a sponsor identified, provide small tools as may be necessary, to start a business subject to such maximum cost as may be fixed and also identify organizations where the children who cannot start businesses can work as apprentices.
