(1)The State Government shall take into consideration the following factors before renewal of recognition of a Specialized Adoption Agency, namely:-(a)whether the Specialized Adoption Agency has satisfactorily performed in adoption placement;(b)whether it has regularly updated data on Child Adoption Resource Information and Guidance System and meeting the timelines specified for Specialized Adoption Agency in these Regulations;(c)whether it has followed the provisions of these regulations as also instructions issued by the State Government, State Adoption Resource Agency and the Authority in handling matters related to adoption;(d)whether it indulged in any malpractice;(e)whether it made proper utilization of the adoption fee; and(f)whether it maintains the standards of child care as provided in Schedule XIII.
