Section 80(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Persons competent to be foster parents.-The following persons may apply to be foster parents :-(a)A Single Parent;(b)Couple;(c)Member of the extended family of the child;(d)Non-Governmental Organisations or other recognized person/s or agency willing to take responsibility of child/children in individual or group foster care.
