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State of Uttar Pradesh - Section

Section 690 in The General Rules (Civil), 1957

690. [ The child study report. [Added by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110). Published in U. P. Gazette, Part II, dated 4-1-1992.]

- The study report prepared through a professional social worker shall contain as far as possible information in regard to the following matters :
(1)Identifying information, supported where possible by documents.
(2)Information about original parents, including their health and details of the mother's pregnancy and birth.
(3)Physical, intellectual and emotional development.
(4)Health report prepared by a registered medical practitioner preferably by a paediatrician.
(5)Recent photograph.
(6)Present environment-category of care (own home, foster home; institution, etc.), relationship, routines and habits.
(7)Social Worker's assessment and reasons for suggesting inter-country adoption.]