Section 45(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Criteria for selection of children for sponsorship. - (a) Children reinstated with single Parent/biological families/Foster Families who are below Poverty line;(b)Disabled and other children in special need requiring specialised intervention/treatment and referred from any institution or programme under this Act;(c)Children reintegrated with 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 by the Commissioner and(f)Orphaned children placed with extended/foster families shall be referred to the foster care scheme.
