(2)The Specialized Adoption Agency shall apply six months before the expiry of its recognition for renewal with the following documents and information, namely:-(a)number of children restored to biological parents, relatives or guardians during the period of last recognition with details;(b)number and details of children placed in in-country and inter-country adoption and details of post adoption follow-up thereof during the period of last recognition;(c)details of year wise receipt of adoption fee and its utilization during the period of last recognition;(d)an affidavit declaring that it has been regularly updating the data on Child Adoption Resource Information and Guidance System; and(e)an affidavit stating that it agrees to abide by these regulations as also the instructions issued by the State Government or State Adoption Resource Agency or the Authority from time to time.
