Section 58 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
58. Procedure for placing a child.
(1)The child shall be clearly informed on the foster care plan and the child's willingness and interest shall also be obtained. On completion of home visits if the District Child Protection Unit is of the opinion that the foster care arrangement shall benefit the child for growth and development rather than staying in an institution, the District Child Protection Unit shall submit a report to the Child Welfare Committee in this regard.(2)On receipt of report from the District Child Protection Unit, the Child Welfare Committee shall examine all the records relating to the child and the future prospects of the child while placing under foster care.(3)The Child Welfare Committee shall call for the foster parents to appear in person and make enquiry to confirm their genuine interest and their suitability to keep the child.(4)The Child Welfare Committee shall interact and explain to the child the complete details of the foster care programme.(5)On mutual interest of the child and the foster family, the Child Welfare Committee shall make an order in Form XXX to place the child under foster care.
