Section 33(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(2)The temporary foster care shall be carried out, as given in sub-section (2) of Section 42 of the Act, by the competent authority under the supervision of a probation officer of case worker or social worker, as the case may be, in Form II and the total period of temporary foster care shall not exceed five years.
