- In addition to the functions as envisaged in the Act and rules made thereunder, as well as under other Government notified schemes, the District Child Protection Unit shall:-(1)identify orphan, abandoned and surrendered children in the district and get them declared legally free for adoption by Child Welfare Committee with the help of Specialized Adoption Agency or Child Care Institution, wherever required;(2)ensure that the Child Study Report and Medical Examination Report are uploaded in the Child Adoption Resource Information and Guidance System by the Specialized Adoption Agency within ten days from the date a child is declared legally free for adoption;(3)facilitate the linkage of Child Care Institution with Specialized Adoption Agency in the same or other districts to facilitate adoption;(4)track the progress of adoption of each child declared legally free for adoption and take necessary actions for expediting the case, wherever required;(5)track the progress of application of each Prospective Adoptive Parent registered in Child Adoption Resource Information and Guidance System for adopting a child or children from the district and take necessary actions for expediting the case wherever required;(6)maintain a panel of professionally qualified or trained social workers and set up counseling centre with support of State Adoption Resource Agency or the Authority to assist Specialized Adoption Agency or Child Care Institution, wherever required, for:-(a)counseling and preparation of the Home Study Report of the prospective adoptive parents;(b)preparation of the Child Study Report and counseling of older children;(c)preparing post-adoption follow-up report;(d)preparing family background report in cases of inter-country relative adoptions;(e)post adoption counseling to adopted children and adoptive parents; and(f)assisting and counseling of older adoptees in root search;(7)supervise and monitor adoption programme in the district;(8)ensure that data is being updated by Specialized Adoption Agency in the Child Adoption Resource Information and Guidance System on time and in correct manner;(9)assist State Adoption Resource Agency and the Authority in all matters related to adoption;(10)assist the Child Welfare Committee in the restoration effort and in completing the process for declaring the abandoned children legally free for adoption, including publishing information of the child in the newspaper, obtaining the social investigation report from the probation officer and non-traceable report from police with the help of Specialized Adoption Agency, wherever required;(11)upload the certificate of Child Welfare Committee declaring children legally free for adoption in Child Adoption Resource Information and Guidance System;(12)District Child Protection Unit shall update adoption related information on Child Adoption Resource Information and Guidance System, as specified in Schedule XVI and XVII or as given in the format online by the Authority.
