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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(1)(iv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(iv)Children with special needs, irrespective of the age, who do not get a family either in in-country adoption or in inter-country adoption within a period of one year after they are declared legally free for adoption by Child Welfare Committee, such children to be eligible to be placed in family foster care or group foster care, as the case may be, by the Committee on the recommendation of District Child Protection Unit or Specialised Adoption Agency, provided the Home Study Report of the foster family supports their fitness and group setting has facilities for care of such children.