(1)A Non-Resident Indian or an Overseas Citizen of India, interested to adopt a relatives child, may approach an Authorized Foreign Adoption Agency or the Central Authority in the country of residence for preparation of their Home Study Report and for online registration in Child Adoption Resource Information and Guidance System.(2)In case there is no Authorized Foreign Adoption Agency or Central Authority in their country of residence, then the prospective adoptive parents interested to adopt a relatives child shall approach the Government department concerned or Indian diplomatic mission (in cases of Indian citizens) in that country.(3)The Authorized Foreign Adoption Agency or Central Authority or the department concerned or the Indian diplomatic mission (in cases of Indian citizens), as the case may be, on completion of the Home Study Report, shall register the application of the prospective adoptive parents in Child Adoption Resource Information and Guidance System along with the required documents as mentioned in Schedule VI.(4)Any person, who takes or sends a child to a foreign country or takes part in any arrangement for transferring the care and custody of a child to another person in a foreign country without a valid order from the competent Court, shall be punishable as per the provisions of section 80 of the Act.
