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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(4)(a) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)a surrendered child is one, who had been declared as such after due process of inquiry by the Committee and in order to be declared legally free for adoption, a `surrenderedÂ’ child shall be any of the following:-
(i)born as a consequence of non-consensual relationship;
(ii)born of an unwed mother or out of wedlock;
(iii)a child in whose case one of the biological parents is dead and the living parent is incapacitated to take care;
(iv)a child where the parents or guardians are compelled to relinquish him due to physical, emotional and social factors beyond their control;