Section 33(2)(q) in Adoption Regulations, 2017

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(q) in Adoption Regulations, 2017

(q)maintain a panel of professionally qualified or trained social workers and set up a counseling centre with the support of Authority at State-level to assist District Child Protection Unit, Specialized Adoption Agency or Child Care Institution, wherever required, for:-

(i)counseling and preparation of the Home Study Report of the prospective adoptive parents;

(ii)preparation of the Child Study Report and counseling of older children, wherever required;

(iii)preparing post-adoption follow-up report, wherever required;

(iv)preparing family background report in cases of inter-country relative adoptions;

(v)post adoption counseling to adopted children and adoptive parents;

(vi)assisting and counseling older adoptees in root search.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 33(2)(q) in Adoption Regulations, 2017