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

State of Madhya Pradesh - Subsection

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

(i)Probation Officer/Case Worker to interview the prospective foster parent/s and assess that he/she is suitable to foster a child. In particular the Probation Officer shall investigate the motivations of the prospective foster parents so as to ensure that the intention is not to employ the child as domestic help.