Section 79(2) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(2)The temporary foster care shall be carried out, as given in sub-section (2) of section 42 of the Act, by the competent authority under the supervision of a Probation Officer or case worker or social worker, as the case may be, in Form VI and the total period of temporary foster care shall not exceed five years.
