Section 81 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
81. Sponsorship.
(1)Sponsorship services shall be considered to supplement the resources of the child and his or her parent or guardian so as to support efforts to reintegrate the child into the community and finance his or her education, vocational training, health care, etc., or to supplement the family income to encourage parent or guardian to fulfil their responsibility to the child.(2)The State shall provide for the sponsorship of children based on need and availability of resources when they are discharged from the reception unit/shelter home/children's home/special home/after care institution.(3)The State Government may allow individuals, institutions, corporate sectors, financial institutions, industries etc. to sponsor or support the following without expecting any gain in return.(i)Any child or his family shall be supported under sponsorship to withdraw children from child labour/bonded labour for higher education;(ii)Any activities pertaining to improve the behaviour of children, through personality development programme;(iii)Cultural programmes, picnics, holiday camps, medical assistances, immunisation programmes, special medical assistance, etc. interschool sports activities, creative arts and competition seminars for children involving eminent personalities etc.;(iv)Any activities pertaining to the job oriented training programmes, establishment of vocational rehabilitation centres, community college etc.;(v)Establishment of libraries, sports activities, horticulture/sericulture, creative arts and competitions etc. or any other developmental programme;(vi)Improving infrastructure and amenities, construction or alteration of building etc.(4)Management. - (a) The financial Assistance under the sponsorship programme shall be administered by the District Advisory Board. The Board shall process application for sponsorship put up as per provisions on a case by case basis and then accord sanction for the same.(b)The payment shall be made through the institution from where the child was discharged.(c)The agency/institution receiving sponsorship shall maintain proper and separate accounts of all the receipts and payments for the programme.(5)Criteria for selection of children for sponsorship.-The children shall 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.(6)Duration of the Sponsorship.-The duration of the sponsorship support shall be decided by District Advisory Board on a case by case basis, based on the recommendations of the Probation Officer/Case Worker which has been endorsed by the monitoring and evaluation committee. However the support shall be renewed every year and shall not exceed three years unless under exceptional circumstances.(7)Procedure for sponsorship support. - (a) The Probation Officer/ Case Worker and 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 fulfils the criteria mentioned in clause (5) of Rule 82.(b)Each institution availing of the sponsorship support under the Act, shall accord the responsibility of undertaking all assessments, home visits, documentation, review and follow up of sponsored children to the qualified Probation Officer/Case Worker and Social Worker.(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 shall be prepared and submitted to the District Advisory Board by the Probation Officer/Case Worker and Social Worker.(d)Follow up of the child once in six months to get an update on the family situation shall be made and a report shall be submitted to the District Advisory Board. Care shall be taken to ensure that the child is getting adequate education, nutrition and health care and the child is free from abuse and exploitation.(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 Case Worker.(f)In the event of death of parents at any time the child has to be institutionalized and the sponsorship shall be discontinued. But institutionalisation shall be the last resort.(g)The child shall not receive sponsorship support from any other source.(h)Wherever possible, the child shall be referred to other existing education schemes and services.(i)Appropriate action shall be taken against persons found to be deliberately misusing the sponsorship support.(j)There shall be a yearly evaluation of the rehabilitation outcomes for children as far as possible and independent consultants shall be employed.(k)The Department of Social Welfare shall work out the additional modalities of the sponsorship programme through a suitable scheme.
