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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)All decisions related to placement of a child in foster care shall be taken by the Committee. Children in the age group of six years and above may be considered for placement in foster care in the circumstances mentioned in sub-rule (1) of rule 44 of these rules. Children below six years of age shall be, as far as possible placed in adoption.