Section 33(11) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
(11)Role of Juvenile Justice Board. - (a) After receiving an application from a recognised agency for adoption, the Board shall call for an independently enquiry by a recognised scrutiny agency, which shall submit its report within a period of two weeks.(b)The Board shall undertake a process of enquiry which shall include interviewing the prospective parents, verifying the documents and scrutiny reports.(c)If the Board, is satisfied that the placement is in the best interest of the child, it shall pass a final order giving permanent custody of the child to the adoptive parent or parents.(d)The order of adoption shall be signed by the principal Magistrate besides at least one of the two members of the Board.(e)The Board shall determine and fix the date of birth, in the best interest of the child and shall pass order to the appropriate authority to issue a regular birth certificate for the child giving the name(s) of the adoptive parent (s) as if in the case of natural born children.(f)As far as practicable, the time taken for passing an adoption order, shall not exceed two months from the date of filling of application.(g)The order shall also include provision for a periodic follow up report either by the probation officer or case worker or adoption agency to ensure the well being of the child and the period of such follow up shall be three years six monthly in the first year and annually for the subsequent two years.
