Section 78(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)Role of children homes/State run orphanages as placement agencies. - The recognised children home and State run orphanages recognised by the State Government as placement agencies, shall perform the following duties and responsibilities : -(a)Receiving of applications, screening and identification of prospective adoptive parents;(b)Conduct a home study report of the prospective adoptive parents upon identification;(c)Matching a child with the prospective adoptive parents and place the child on temporary Foster Care for a maximum period of six months;(d)Regular follow-up during Foster Care period and report preparations;(e)Process the adoption procedure in the Child Welfare Committee and Juvenile Justice Board;(f)Co-ordination with voluntary co-ordinating agency;(g)Maintenance of records relating to adoption;(h)Profile of children;(i)Follow-up for at least three years after adoption.
