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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(4)(i) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(i)Any person desiring recognition under these rules as foster parent shall make an application to the Child Welfare Committee. He/she shall enclose (with the application) consent of the other spouse, if any, a certificate from a registered medical practitioner about the health condition of all members of his/her family, a certificate of income from the employer or an affidavit about the income attested by a magistrate in case of self-employed person, a character certificate from a gazetted officer or recommendations from the local resident welfare association.