Section 78(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)Procedure in the case of abandoned children. - (a) An abandoned child can be given in a adoption only when the committee declares such a child to be legally free for adoption an order to that effect is signed by atleast two members of the committee of which one shall be a Chairperson.(b)Before declaring the child as abandoned and certifying him as legally free for adoption, the committee shall institute a process of enquiry, which shall include -(i)A thorough enquiry shall be conducted by the Probation Officer or case worker or Special Juvenile Police Unit as the case may be, shall be conducted and a report in Form XVI containing finding submitted within a maximum period of 1 month;(ii)Declaration by the placement agency, stating that there has been no claimant for the child even after making notification in atleast one leading newspaper, television and radio announcement and after waiting for a period of one month the time which shall run Concurrently to the inquiry to be conducted and report submitted under clause (a);(iii)The Committee shall make a release order declaring the child legally free for adoption within the period of six weeks from the date of application in the case of children below the age of two years and three months in the case of children above two years. Provided that no child above seven years who can understand and express his opinion shall be placed in adoption without his consent.
