(2)The recognition of a Specialized Adoption Agency may be suspended on any one or more of the following grounds, namely:-(a)violation of any of the provisions of these Act or the rules made thereunder, relating to adoption as well as these regulations;(b)furnishing false information or forged documents to State Adoption Resource Agency or the State Government or the Authority or in Child Adoption Resource Information and Guidance System;(c)incomplete or false information to prospective adoptive parents, Child Welfare Committee or District Child Protection Unit about the child or any adoption related process;(d)failure to update data online in the Child Adoption Resource Information and Guidance System;(e)failure to submit reports or data within the time limits specified in these regulations;(f)adverse findings of the inspection team of the Central Government, the Authority, State Government or State Adoption Resource Agency concerned, regarding the functioning of the Specialized Adoption Agency;(g)if professional social worker and qualified child care staff are not employed;(h)financial irregularities or malpractices or receiving any donation whether in kind or cash from prospective adoptive parents or adoptive parents;(i)misuse or diversion of adoption fee or grant received from the Government for the purposes other than the purposes for which they were received;(j)unethical practices which may also include inducing single mothers or biological parents to relinquish their child or illegally sourcing the child;(k)divulging information of biological mother or parents or adoptee to public in violation of the principles of confidentiality;(l)non-compliance of instructions issued from time to time by the Authority, State Government concerned or the State Adoption Resource Agency; and(m)abuse or neglect of children in the Specialized Adoption Agency.
