(6)In case of disruption in in-country adoption. -(a)at the stage of pre-adoption foster care before filing a petition, the child shall be taken back by the Specialized Adoption Agency concerned with information to District Child Protection Unit;(b)at the stage of pre-adoption foster-care after the petition has been filed in the court, the child shall be taken back by the Specialized Adoption Agency and adoption application shall be withdrawn from the court concerned with intimation to District Child Protection Unit;(c)where the child has been taken to another State during the adoption process, the repatriation of the child shall be coordinated by State Adoption Resource Agency in the State where the child is residing and the State of origin.
