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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(j) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(j)The Child Welfare Committee shall develop written policies and procedures for the closure of foster homes under the different circumstances. This will include voluntary withdrawal of service by foster families as well. The procedure shall provide the foster parent/parents an opportunity to be heard before the decision to withdraw the service is arrived at;