Section 81(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Criteria for selection of children for sponsorship.-The children shall sponsorship on the following conditions :-(a)Children reinstated with single parent/biological families who are under below poverty line;(b)Disabled and other special needs children requiring specialized intervention/treatment and referred from any institution or programme under this Act;(c)Children reinstated into the family, where the parent is disabled or chronically ill but is willing and able to take care of the child;(d)Where the child requires sponsorship to complete his/her ongoing education/vocational training after discharge from the institution, up to a maximum period of two years;(e)Any other cases after due consideration.
