Section 81(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
