Section 58(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)The child shall be clearly informed on the foster care plan and the child's willingness and interest shall also be obtained. On completion of home visits if the District Child Protection Unit is of the opinion that the foster care arrangement shall benefit the child for growth and development rather than staying in an institution, the District Child Protection Unit shall submit a report to the Child Welfare Committee in this regard.
