Section 29(6)(d) in Adoption Regulations, 2017

[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(6)(d) in Adoption Regulations, 2017

(d)Every Specialized Adoption Agency shall maintain the following records namely:-

(i)master admission register;

(ii)medical and development file of the child;

(iii)case file of the child;

(iv)attendance register of the children and staff;

(v)register of adopted children with details of adoptive parents (date of registration, date of Home Study Report, date(s) of referral of child or children, date of court order, date of handing over of the child to prospective adoptive parents, etc.);

(vi)vouchers, cashbook, ledger, journal and annual accounts;

(vii)grant and adoption fees receipt and utilization register;

(viii)stock register; and

(ix)record of minutes of meetings of the management committee and Adoption Committee (to be maintained separately).

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 29(6)(d) in Adoption Regulations, 2017