Section 78(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)Follow-up. - The follow-up of child placed within the country will be as follows(a)If any replacement (foster care) is effected there should be a regular monitoring and evaluation of the foster care. A professionally trained social worker should visit the family regularly;(b)The follow up format should be completed and forwarded by the recognised placement agency to voluntary coordinating agency and the director/commissioner social welfare once in six months;(c)The agency should see that legal adoption is effected at the earliest thereby safeguarding the interest of the child;(d)Even after legal adoption the agency should keep in touch with the family for a period of three years;(e)Post adoptive counseling should be provided by the agency to the adoptive parents.
