Section 78(12) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(12)Child Welfare Committee and Adoption Procedure. - The Child Welfare Committee shall ensure the following process for declaring a child who is legally free for adoption : -(A)The licensed or approved agency should furnish the following documents with petition in duplicate for declaring a child who is legally free for adoption : -(a)Photograph of the child be affixed on both the petitions,(b)Fit Institution Certificate Copy,(c)Licence Certificate issued by the Government,(d)Discharge Summary and Hospital Records in case the child was abandoned in the hospital,(e)Any orders of the Government authorising the Institution to take custody of the children who are abandoned in hospitals or public places,(f)A copy of the temporary custody order,(g)Registration Certificate,(h)Surrender Deed (if any),(i)Authorisation letter from the authorised signatory of the agency authorising Social Worker to file the petitions before the Child Welfare Committee.(j)Publication of the photograph and other details of the child,(k)Photos of the child being taken at the time of admission and the recent photo of the child with a declaration that both photos relate to the same child,(l)Copy of the report sent to the nearest Police Station together with acknowledgement received from the Police Station,(m)Health status of the child with probable age,(n)Descriptive marks of the child duly certified,(o)Declaration by the Agency that it has furnished all the information available with them and they are bonafide to the best of their knowledge;(B)If the Application from the agency shall be rejected if any of the documents is missing and agency has to file a fresh petition subsequently;(C)If the application is filed along with the relevant documents as specified in clauses (a) to (o) above the application shall be admitted by the Committee. On admission of an application the committee shall call for a report of Probation Officer;(D)The Child Welfare Committee shall determine the date of birth in the interest of the child based on the report of the medical expert;(E)As far as possible the time taken for passing an order shall not exceed 6 weeks in respect of a child who is below two years of age and in respect of child above two years of age, within three months from the date of filing;(F)The Child Welfare Committee shall ensure that no child is kept unauthorisedly in any of the organization which is not recognized under the provisions of the Act, either as a fit institution or as Children's Home or as licensed agency for adoption.
