Section 78(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(3)Procedure in the case of surrender of child. - The following procedure shall be adopted in the case of surrendered child who has parents or guardian. Any parent who voluntarily surrenders his/her right over the child/children in various circumstances the following guidelines shall be adopted by the agency concerned : -(a)The Social Worker of the concerned agency shall counsel the parents explaining the consequences of adoption and explore the possibility of parents retaining the child;(b)If the surrender is inevitable to deed of surrender documents shall be executed in a non judicial stamp paper in the presence of Child Welfare Committee;(c)Such a surrendered deed shall explain the reason for surrender and other relevant information of the child. It shall be written in the regional language. The document shall contain the information that parent has a right to revoke the surrendered deed within two months from the date of execution of the said deed;(d)If both the parents are living, both of them should execute the deed;(e)If a surrender deed is executed by any one of the parent, in such case the person who executes deed should declare the present position of the second parent. In case of the death of any one parent, the death certificate shall be produced. In such circumstances the report of the Probation Officers shall be called by the Child Welfare Committee and the procedure relating to the abandoned children shall be followed.
