Section 81(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
