(1)The Specialized Adoption Agency which has prepared the Home Study Report, shall prepare the post-adoption follow-up report on six monthly basis for two years from the date of pre-adoption foster placement with the prospective adoptive parents, in the format as provided in Schedule XII and upload the same in Child Adoption Resource Information and Guidance System along with photographs of the child.(2)In case the adoptive parents relocate, they shall inform the agency which has conducted their home study and the District Child Protection Unit of the district where they relocate.(3)The District Child Protection Unit of the district of the current residence shall prepare the post-adoption followup report and upload the same in Child Adoption Resource Information and Guidance System.(4)The Specialized Adoption Agency or the District Child Protection Unit as the case may be, shall arrange for counseling the adoptive parents and adoptee by social worker or link them to the counseling center set up at the Authority or State Agency, whenever required.(5)In case the child is having adjustment problem with the adoptive parents, the Specialized Adoption Agency shall arrange the required counseling for such adoptive parents and adoptees or link them to the counseling center set up at the Authority or State Agency, wherever required.(6)In case of disruption in in-country adoption. -(a)at the stage of pre-adoption foster care before filing a petition, the child shall be taken back by the Specialized Adoption Agency concerned with information to District Child Protection Unit;(b)at the stage of pre-adoption foster-care after the petition has been filed in the court, the child shall be taken back by the Specialized Adoption Agency and adoption application shall be withdrawn from the court concerned with intimation to District Child Protection Unit;(c)where the child has been taken to another State during the adoption process, the repatriation of the child shall be coordinated by State Adoption Resource Agency in the State where the child is residing and the State of origin.(7)In case of dissolution, the application for annulment of adoption order shall be filed in the court which issued the adoption order.(8)After disruption or dissolution of adoption, as the case may be, the status of the child shall be updated as legally free for adoption in Child Adoption Resource Information and Guidance System by the Specialized Adoption Agency.
