Section 79 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
79. Foster Care.
(1)As far as possible younger children who have been relinquished or destitute shall be referred to adoption rather than foster care in the interest of continued care.(2)Younger children who are not placed in adoption shall preferably be placed with a couple in individual foster care/group foster are till the child is able to return home whenever family circumstances are considered conducive.(3)Pre-adolescents may be referred to group foster homes.(4)Older children may be encouraged to live in peer group homes under the foster care of persons willing to supervise such arrangements.(5)Foster care, though temporary in nature, may continue, if necessary until adulthood, but should not preclude either prior return to the child's own parents or adoption.(6)In all matters of foster family care, the prospective foster parents, the appropriate child and his or her own parents shall adequately be participated. The Child Welfare Committee shall be responsible for supervision to ensure the welfare of the child.(7)Twins and siblings shall not be separated by a foster placement except under extraordinary circumstances. If for some reason they have been separated, arrangement shall be made for them to remain in contact.(8)The wishes of the child concerning the proposed fostering shall be taken into account before placement.
