Section 57 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
57. Role of District child protection unit in foster care.
(1)The District Child Protection Unit shall help in identification of children for foster care placement in co-ordination with the Child Welfare Committee.(2)The District Child Protection Unit shall select foster families based on their suitability, facilities and resources.(3)The District Child Protection Unit shall carry out a home visit and preparation of assessment report on foster parents.(4)The District Child Protection Unit shall arrange for counselling, training and orientation to the foster parents for receiving and caring of children.(5)The District Child Protection Unit shall follow up and have a periodic review regarding comfort and relationship between the child and foster family.(6)A follow up report shall be done once in every six months by the District Child Protection Unit.
