Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(f) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)If the Home Study Report is approved by the Child Welfare Committee, then the foster parents shall enter into a foster care agreement in Form XX, which includes the rights and responsibilities of the foster parents. Each foster parent shall be given a copy of the agreement. A copy of the undertaking shall also be sent to the concerned Probation Officer/Case Worker and to the Commissioner/Director of Social Welfare Department.