(1)Any Child Care Institution, intending to be recognized as Specialized Adoption Agency to place children in in-country and inter-country adoption, shall submit application as per Schedule XXVI, along with the following documents to the State Government concerned, namely:-(a)a copy of the registration certificate under the Societies Registration Act, 1860 (21 of 1860), the Indian Trusts Act, 1882 (2 of 1882) or any other corresponding law for the time being in force;(b)a copy of its Memorandum of Association, rules, regulations and bye-laws;(c)a copy of the registration certificate as Child Care Institution;(d)a list of management committee or executive committee or board members showing that the majority of the members of such committee or board are Indian citizens;(e)annual reports including audited accounts for the last three years;(f)resolution by the agency supporting the decision for placing orphan, abandoned or surrendered children in adoption;(g)undertaking of the chief functionary of the Child Care Institution in its letter head to abide by the relevant rules in force in respective States and these Regulations;(h)undertaking of the chief functionary of the Child Care Institution in its letter head to regularly update data on Child Adoption Resource Information and Guidance System and to have necessary facilities for the same;(i)supporting documents indicating that the organization has been engaged in child protection and welfare activities;(j)list of children in the institution; and(k)list of professional and child care staff.
