Section 81(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
