Section 44 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
44. Foster Care.
(1)The temporary foster care shall be carried out as provided given in Section 42(2) of the Act by the competent authority under supervision of a Probation Officer/case worker/as the case may be, in a prescribed Form II. The total period of temporary foster care shall not exceed five years.(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.(3)There should be regular monitoring and supervision carried out by the Probation Officer/Child Welfare Officer as the case may be.
