Section 45(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(2)The criteria for sponsorship shall include,-(i)where mother is a widow or divorced or abandoned by family;(ii)where children are orphan and are living with the extended family;(iii)where parents are victims of life threatening disease;(iv)where parents are incapacitated due to accident and unable to take care of children both financially and physically.
