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[Cites 0, Cited by 0] [Section 33(9)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(9)(c) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(c)In case of a child surrendered by her/his biological parent/parents by executing a document of surrender as prescribed, the adoption agency shall make an application directly to the Juvenile Justice Board for giving the child in adoption. However, the adoption agencies shall wait for completion of two moths reconsideration time given to the biological parent/parents. However, efforts may be made for counselling the parents so as to persuade them to retain the child. If parents still are unwilling to retain then such children should be kept initially in foster care or arrange for their sponsorship.