Section 80(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The temporary foster care refers to physical custody/care of the child till he/she is above to return to the biological family as soon as the family circumstances improve. Temporary short-term foster care shall not exceed four months and temporary long term foster care shall not exceed five years. After five years if the child cannot return to the biological family, the foster care period may be extended or the child placed in a group foster home. The procedure for placements shall be as prescribed by the Central Adoption Resources Agency Guidelines.
