(1)Any prospective adoptive parents or child or any person on his behalf, aggrieved due to non-selection for adoption because of the opinion of Specialized Adoption Agency or issues related to eligibility of the prospective adoptive parents or of the child to be adopted or regarding the documentation relating to the prospective adoptive parents or the child, such as, Home Study Report or health status of the prospective adoptive parents, the Child Study Report and Medical Examination Report, may approach the Authority.(2)The application referred to in sub-regulation (1) shall be made by the aggrieved within seven days from the date of opinion or decision.(3)The decision of the Authority shall be taken by a committee constituted by the Chairperson of its Steering Committee.(4)The Authority shall take decision on the application within thirty days from the date of receipt of the application and the same shall be communicated to the applicant in writing within three working days of the decision.(5)The decision of the Authority shall be binding on all concerned.(6)The Authority may decide, on the merits of each case, whether the child concerned can be blocked from further referral to any other prospective adoptive parents for adoption.
