54. Prior approval for inter-country relative adoption from Authority.
(1)On receipt of all requisite documents on Child Adoption Resource Information and Guidance System, the Authority shall forward the same to District Child Protection Unit for obtaining family background report of the child proposed for adoption, as provided in Schedule XXI.(2)The District Child Protection Unit shall get the family background report conducted by its social worker and for this purpose, it can charge a fee as stipulated in the norms prescribed by the Authority from time to time.(3)District Child Protection Unit shall forward a copy of the family background report of the child and the biological family to the Authority for onward submission to Authorized Foreign Adoption Agency or Central Authority or Indian Mission abroad.(4)On receiving family background report of the relatives child, the Authority shall forward the same to the receiving country as required under Articles 15 and 16 of the Hague Adoption Convention along with a pre-approval letter supporting the proposed adoption.(5)The Authorized Foreign Adoption Agency or Central Authority, on receiving requisite documents as stipulated in sub regulation (3), shall arrange to forward a certificate under Article 5 or Article 17 of the Hague Adoption Convention to the Authority.(6)In case of countries which are not signatories to Hague Adoption Convention, in respect of Indian citizens, family background report of the relatives child and prior approval letter from the Authority shall be forwarded to the Indian Mission of that country which will issue a recommendation letter to the Authority.
