Section 34 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
34. 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 foster care, as given in sub-section (2) of section 42 of the Act and rule 35 (1) of these rules, under the supervision of a P robation 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.(2)The State Government 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 State Government shall consult the Boards or Committees, non-governmental organizations, academicians and organizations working on alternative care for children in developing the foster care programme.
