Section 34(2) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(2)The temporary foster care shall be carried out, as given in sub-section (2) of Section 42 of the Act, by the competent authority under the supervision of a probation officer or case worker or social worker, as the case may be, in Form II and the total period of temporary foster care shall not exceed five years.
