Section 23(19) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(19)The foster family or group foster care giver shall:(i)provide adequate food, clothing and shelter and education;(ii)provide care, support and treatment for child's overall physical, emotional and mental health;(iii)ensure protection from exploitation, maltreatment, harm, neglect and abuse;(iv)provide age appropriate facilities for recreation, extra-curricular activities such as sports, music, dance, drama, art, etc.;(v)provide vocational training according to the interests of the child;(vi)respect the privacy of the child and his biological family or guardian, and acknowledge that any information provided about them is confidential and is not to be disclosed to another party without prior consent;(vii)provide treatment in emergent situations and inform the Committee and biological family about the same which may pass appropriate orders wherever necessary;(viii)support contact between the child and his biological family in consultation with the Committee keeping in view the best interest of the child;(ix)share and discuss the information pertaining to the progress of the child periodically with the Committee and biological family of the child and produce the child before the Committee as and when directed by the Committee; and(x)ensure that the child's whereabouts are known at all times, including reporting any changes of address, holiday plans and any episodes of running away of the child to the Committee.
