Section 34(2) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(2)Role of the Child Welfare Committee:-(i)To select appropriate voluntary organization/s who shall assist the committee in all reports about the foster care programme including first social investigation report in form XVI, periodical follow up reports etc.(ii)To declare fit person for foster placement of the child.(iii)To send the child to the children home for an initial period of one month for speedy inquiry.(iv)To order placing of the child in foster care if found appropriate, in form XVII, initially for a period upto one year. A copy of the order shall be sent to the officer incharge of the institution concerned, voluntary organization, foster parents and the State Govt.(v)Follow up and supervision of the child with the foster parents shall be done by the committee at such intervals as may be prescribed. Form XVI may be used.(vi)To periodically review the foster care placements on the basis of any information received by it including the periodical reports (which should not be less than four in a year) of a probation officer or case worker or social worker or voluntary organization, as the case may be.(vii)On the basis of the aforesaid review and after giving the foster parents proper opportunity, the committee may extend the period of foster placement or may revoke the foster placement of the child in the foster family, duly explaining the reasons in its order. The committee may also consider issuing orders under Section 23 to 28 of the Act, if necessary.(viii)To encourage and arrange pre-foster placement meetings of the foster parents and the child with appropriate linkage and co-ordination with the probation officer or case worker or social worker concerned.(ix)To maintain complete records regarding foster placements.(x)The child placed in foster care may be encouraged to spend few days in the children home to relate his experiences.(xi)To order the Drawing and Disbursing Officer concerned to release the supplementary maintenance grant to the foster parents and also the prescribed fees to the voluntary organizations, as per the existing norms.(xii)Foster parents who wish to provide long term foster care for the child may be encouraged legal guardianship of the child if the committee is satisfied with the progress of the child in the first two years of foster placement.(xiii)Siblings, if any, shall be placed together with the same foster parents.
