Section 59(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)The foster parents shall sign an undertaking in Form XXXI with the Child Welfare Committee to ensure the following during the period of foster care:-(i)that the child shall be sent to school for continuing of education;(ii)that the child shall be given proper health care and nutrition;(iii)that the child shall be treated with decency and dignity and all efforts for growth be fulfilled;(iv)that the child shall not be abused;(v)that the foster parents shall co-operate for the home visit of the District Child Protection Unit or Child Welfare Committee to ensure the well being of the child;(vi)that in case of violation of conditions or abuse of children, the child shall be withdrawn from their custody;(vii)that the biological parents shall be free to visit their children during their stay with foster parents.
