Section 42 in The Juvenile Justice (Care and Protection of Children) Act, 2000
42. Foster care
(1)The foster care may be used for temporary placement of those infants who are ultimately to be given for adoption.(2)In foster care, the child may be placed in another family for a short or extended period of time, depending upon the circumstances where the child's own parent usually visit regularly and eventually after the rehabilitation, where the children may return to their own homes.(3)The State Government may make rules for the purposes of carrying out the scheme of foster care programme of children.
