Section 31(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)For children who cannot be placed in adoption, order shall be issued by the competent authority in Form XVII for carrying out these children in foster care under the supervision of a probation officer or a case worker or a social worker, as the case may be, and the period of remaining the children in foster care shall depend on the need of the child.
