Section 81(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
