24. Criteria and procedure for renewal of recognition of Specialized Adoption Agency.
(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.(2)The Specialized Adoption Agency shall apply six months before the expiry of its recognition for renewal with the following documents and information, namely:-(a)number of children restored to biological parents, relatives or guardians during the period of last recognition with details;(b)number and details of children placed in in-country and inter-country adoption and details of post adoption follow-up thereof during the period of last recognition;(c)details of year wise receipt of adoption fee and its utilization during the period of last recognition;(d)an affidavit declaring that it has been regularly updating the data on Child Adoption Resource Information and Guidance System; and(e)an affidavit stating that it agrees to abide by these regulations as also the instructions issued by the State Government or State Adoption Resource Agency or the Authority from time to time.(3)The recognition to a Specialized Adoption Agency shall be renewed by the State Government before the expiry of existing recognition, for a period of five years, if the Specialized Adoption Agency is found fulfilling the eligibility factors specified in sub-regulation (1) and furnishing the documents and information specified in sub regulation (2), and on the basis of inspection conducted for the purpose.(4)In case the Specialized Adoption Agency has applied for recognition or renewal with the State Government and the provisional registration certificate has not been issued by the State Government within one month from the date of application, the proof of receipt of application for registration shall be treated as provisional recognition to run the agency for a maximum period of six months.(5)In case the renewal of recognition of a Specialized Adoption Agency is pending, all the pending adoption cases shall be allowed to proceed subject to all other provisions of these regulations being fulfilled.
