Section 55 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
55. Criteria for selection of families for foster care.
(1)Foster parents and members of the family shall have good physical, emotional and mental health and both the spouses must be willing to foster the same child.(2)Foster parents shall have an adequate and regular income to meet out the expenditure relating to the needs of the child.(3)The foster family shall have adequate space and basic amenities for growth and development.(4)Foster parents shall not have been convicted for any offence;(5)Foster parents shall be known for their respect, character and dignity in the local community.(6)There shall not be any discrimination in selection of foster-parents on the basis of caste, religion, ethnic status and the best interest of the child shall be paramount in deciding foster-care placement.(7)The foster parents shall be declared as 'fit persons' by the Committee before placing the child in that family after a thorough assessment of home study report done by the probation officer or District Child Protection Unit in Form XXIX.
