Section 41(5) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(5)No child shall be offered for adoption(a)until two members of the Committee declare the child legally free for placement in the case of abandoned children,(b)till the two months period for reconsideration by the parent is over in the case of surrendered children, and(c)without his consent in the case of a child who can understand and express his consent.
