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

State of Madhya Pradesh - Subsection

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

(ii)To visit the home of the prospective foster parent/s and confirm that it is likely to meet the requirements of the particular child and that the conditions in it are satisfactory. The family home should provide adequate rooms based on the number of children with bath and kitchen and provide a safe environment with adequate sanitary and living conditions to promote health and well being of the child. The Home study report of Foster family shall be given in Form XVII to the Child Welfare Committee;