Section 23(12) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(12)The District Child Protection Unit, while selecting foster family shall consider the following, namely :(i)both the spouses must be Indian citizens;(ii)both the spouses must be willing to foster the same child;(iii)both the spouses must be above the age of thirty-five years and must be in good physical, emotional and mental health;(iv)ordinarily the foster family should have an income with which they are able to meet the needs of the child;(v)medical reports of all the members of the foster family residing in the premises should be obtained including reports for Human Immuno Deficiency Virus (HIV), Tuberculosis (TB) and Hepatitis B etc. to determine that they are medically fit; and(vi)the foster family should have adequate space and basic facilities.
