Section 34(4) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
(4)Recognition of fit persons for foster placement:-(i)Any person desiring recognition under these rules as foster parent shall make an application to the Child Welfare Committee. He/she shall enclose (with the application) consent of the other spouse, if any, a certificate from a registered medical practitioner about the health condition of all members of his/her family, a certificate of income from the employer or an affidavit about the income attested by a magistrate in case of self-employed person, a character certificate from a gazetted officer or recommendations from the local resident welfare association.(ii)The decision to grant or withdraw the above recognition shall be taken by the committee after thorough examination of the reports submitted by the welfare officer and/ or voluntary organization.(iii)The committee may transfer the custody of a child kept in foster care from one fit person to another duly explaining reasons therefor. The person concerned shall transfer custody of the child within 48 hours of such order by the committee, failing which the committee shall take appropriate action under the law.(iv)The foster parents shall:-(a)treat the child with love and affection and ensure a suitable atmosphere conducive to the child overall growth and development.(b)ensure that the child is provided proper education.(c)allow the visits of biological parents of the child and respect their views on the child's care and development.(d)comply with the directions given by the Child Welfare Committee and the State Government with due urgency.(e)attend the Child Welfare Committee whenever called to discuss the future plan in respect of the child.(f)submit to the Welfare Officer or the authorized voluntary organization information about the child's health, education, behaviour, conduct and any such matters concerning the child as may be required from time to time.(g)return the child to the Child Welfare Committee whenever so directed by the committee.(h)intimate immediately the welfare officer, Child Welfare Committee and the voluntary organization in case the child is seriously ill.(i)intimate about the change of residential address to the Child Welfare Committee and the voluntary organization concerned.(j)take written permission of the Child Welfare Committee before taking the child out of station for more than a week.(k)Immediately inform the Police and the committee if the child placed in foster care goes missing.
