Section 37 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
37. Sponsorship.
(1)The State Government shall prepare sponsorship programme in consultation with the Non-Governmental Organisations, Child Welfare Committees, other relevant Government agencies and the corporate sector.(2)The State Government, with the help of District or State Child Protection Units shall identify families and children at risk and provide necessary support services in the form of sponsorship for child's education, health, nutrition and other developmental needs.(3)The children's homes and special homes shall promote sponsorship porgrammes as laid down in section 43 of the Act.(4)The institutions receiving sponsorship, shall maintain proper and separate accounts of all the receipts and payments for the programme.(5)The Board or the Committee shall make an order in Form XVIII for support to a juvenile or child through sponsorship and send a copy to the District or State Child Protection Unit or the State Government for appropriate action.
