Section 39(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(4)Non-institutional care. - As far as possible, the child shall not be institutionalized in a State Institution but kept in a foster home under the foster care scheme, by foster parents who are specially oriented and trained to care for such children. The foster home shall serve as a home for interim care. During the child's stay in the interim home a basic standard of care that will meet with the child's physical, emotional, developmental and other needs shall be ensured.
