Section 383(22) in High Court of Chhattisgarh Rules, 2005
(22)No notice under Section 11 of the Act shall be issued to the biological parents of the child, so that they shall not have any opportunity of knowing who are the adoptive persons taking the child in adoption. Such notice shall not also be published in a news paper. Notice under Section 11 ibid shall however be given to Indian Council of Child Welfare or Indian Council for Social Welfare or any of its branches for scrutiny of the application and making its representation to the Court.
