Section 44(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The following criteria be applied for selection of families for temporary foster care:(a)Foster parent(s) should have stable emotional adjustment within the family;(b)Foster parent(s) have an income to meet their needs and not be dependent on the foster care maintenance payment;(c)Medical reports of all the members of the family residing in the premises should be obtained including checks on HIV/TB and Hepatitis B to determine that they are medically fit. An update should be done at regular intervals of not less than once in a calendar year;(d)The foster mother should have experience in child caring and the capacity to provide good child care;(e)The foster mother should physically, mentally and emotionally stable;(f)The Home should have adequate space and physical facilities;(g)The foster care family should be willing to follow the conditions laid down including regular visits to paediatrician, maintenance of child health, record etc.;(h)The family should be willing to sign an agreement and to return the child to the agency whenever called to do so;(i)The foster mother should be willing to attend training/orientation programmes and(j)The foster parent(s) should be willing to take the child for regular (at least once a month in the case of infants) checkups to a paediatrician approved by the agency.
