Section 39(8) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(8)Family Tracing. - For a child who has been found and who has not been admitted through voluntary procedures, the immediate task shall be to trace the family or the nearest known relative. This task shall be completed within the shortest appropriate period of time as under : -(a)every effort must be made to trace the family/extended family and understand the history of the child, before placing the child in any long term care. Community based initiatives that are found to be sustainable and in the interest of children may be identified and availed of after due consideration. If children are orphaned and have no extended family then keeping in mind the principle of best interest of the child, alternative foster or adoptive families may be identified preferably from within the child's community;(b)When it has come to the notice of the competent authorities that there is a cause connected with the children, especially girls are being abused, exploited during such situations such children shall be identified and referred to recognized Non Governmental Organizations, civil society organizations fit persons or other state run Institutions for long term care, and the adult offenders dealt with under the relevant laws. Special care shall be taken to prevent such children from being arbitrarily transferred or placed with persons who do not have the best interest of the child at heart such as those who arrange the marriage of such children for their supposed protection during such time of disturbance.
