Section 53 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
53. Sponsorship.
(1)The District Child Protection Unit may identify families and provide necessary support services in the form of sponsorship for child's education, health, nutrition and other developmental needs as an alternative to institutionalisation.(2)The Committee or Board or the implementing department or head of institutions may allow individuals, institutions, corporate sector, financial institutions to sponsor or support the following in the interest of children and as part of corporate social responsibility initiatives, namely,-(i)any needy child including children rescued from child labour or bonded labour or his family shall be supported under sponsorship for higher education;(ii)any activity that may help to improve the behaviour of children through child development programme;(iii)cultural programmes, picnics, holiday camps, medical assistance, immunisation programmes, special medical assistance, inter school sports activities, creative arts and competition and seminars for children;(iv)any activity pertaining to job oriented training programmes, establishment of vocational rehabilitation centres and community colleges;(v)establishment of libraries, sports activities, creative arts and competitions or any other developmental programmes;(vi)improving infrastructures and amenities, construction or alteration of building.(3)In respect of Government institutions the implementing department shall permit the Officer-in-charge of an institution to accept any sponsorship under intimation to the heads of department.(4)All receipts under sponsorship shall be entered in a register with the complete details such as name, address, profession of the sponsor. The institutions receiving sponsorship, shall maintain proper and separate accounts of all the receipts and payments for the programme.(5)The Board or Committee or District Child Protection Unit may inspect the activities and verify the relevant records on sponsorship.(6)The Board or the Committee or the Children's court may suo motu or on an application received in this behalf, consider the placement of a child under sponsorship for which purpose it shall verify from the District Child Protection Unit whether a sponsor is available to support such child and pass an order for placement of the child under sponsorship in Form XXVIII for both de-institutionalisation or rehabilitation and send a copy to the institution and to the District Child Protection Unit.(7)No organisation shall allow the privacy of the child, quality time and confidentiality of the condition of the child to be exploited in any manner in the name of sponsorship or any support programme.
