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[Cites 0, Cited by 0] [Section 39(8)] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(8)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)every effort must be made to trace the family/extended family and understand the history of the child, before placing the child in any long term care. Community based initiatives that are found to be sustainable and in the interest of children may be identified and availed of after due consideration. If children are orphaned and have no extended family then keeping in mind the principle of best interest of the child, alternative foster or adoptive families may be identified preferably from within the child's community;