Section 34(1) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(1)For children who cannot be placed in adoption, order shall be issued by the competent authority in form XVII for carrying out foster care, as given in sub- section (2) of section 42 of the Act under the supervision of a probation officer or case worker or social worker, as the case may be, and the period of foster care shall depend on the need of the child.
