Section 45(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Management of the scheme. - (a) The State shall establish a Sponsorship Fund with funds from State Government and other sources such as individual and corporate sponsors;(b)The Fund shall be administered by a designated, recognised sponsorship agency/identified NGO at the district level, under the supervision of the Child Welfare Committee;(c)The payment shall be made through the institution from where the child was discharged;(d)The Home receiving sponsorship shall maintain proper and separate accounts of all receipts and payments for the programme and(e)For residents of state-run/ recognised NGO-run institutions under this Act, sponsorship support shall be routed through a fund, which supplements the existing budgetary allocation/ grant-in-aid programme.
