Section 35 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
35. Foster Care.
(1)For children who cannot be placed in adoption, order shall be issued by the competent authority in Form XVII for carrying out foster care, as given in sub-Section (2) of Section 42 of the Act under the supervision of a probation officer or case worker or social worker, as the case may be, and the period of foster care shall depend on the need of the child.(2)State Government shall design its own foster care programme or adopt any guideline or programme or scheme as may be prescribed or notified by the central government so as to reduce institutionalisation of children and enable a nurturing family environment for every child.(3)The State Government shall consult the Boards or Committees, non-governmental organizations, academicians and organizations working on alternative care for children in developing the foster care programme.(4)De-institutionalisation of children and placing them in foster care shall be made with the concurrence of the Child Welfare Committee.
