Section 31 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
31. Foster Care.
(1)For children who cannot be placed in adoption, order shall be issued by the competent authority in Form XVII for carrying out these children in foster care under the supervision of a probation officer or a case worker or a social worker, as the case may be, and the period of remaining the children in foster care shall depend on the need of the child.(2)Every specialized adoption agency shall design its own foster care programme so as to reduce institutionalization of children and enable a nurturing family environment for every child.(3)The specialized adoption agency shall consult the Boards or Committees, non-Governmental organizations, academicians and organizations working on alternative care for children in developing the foster care programme.
