31. Criteria and procedure for authorization of foreign agencies.
(1)A foreign adoption agency desirous of sponsoring applications of foreign adoptive parents for adopting an Indian child shall make an application to the Authority along with the recommendation of the Central Authority or Government department concerned of that country, through the Indian diplomatic mission.(2)The authorization to foreign adoption agency may be given by the Authority for a maximum period of five years and the documents required to be attached with the application shall be as under:-(a)memorandum or bye-laws, copies of registration status, latest license issued by the Government department concerned to undertake international adoptions, list of board or executive members, list of countries it is working with, accreditation certificate and its annual reports or financial statements for last two years;(b)an undertaking signed by the head or chief executive of the organization stating that the agency will abide by the provisions of these regulations;(c)an undertaking by the agency that in case of disruption or repatriation of the adopted children, it shall abide by the specific provisions laid down in these regulations;(d)an undertaking by the agency to send an annual report to the Authority in the month of April every year on the status of children placed in adoption from India;(e)copy of adoption law or adoption regulations or adoption rules of their country;(f)a list of staff of the agency, recommendation or authorization from the Central Authority or competent authority to work with India;(g)recommendation letter from Indian diplomatic mission abroad and the Central Authority or Government department of the receiving country.(3)The Authorized Foreign Adoption Agency is required to apply for renewal of its authorization, ninety days prior to expiry of its authorization, as per the procedure given at sub-regulations (1) and (2) alongwith the following details, namely:-(a)list of children placed in adoption through the Authorized Foreign Adoption Agency alongwith their citizenship status; and(b)disruption, if any.(4)In case an Authorized Foreign Adoption Agency requires to appoint a representative in India for facilitating its adoption cases, it shall obtain prior approval of the Authority.
