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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(3)(g) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(g)procedure for declaring a child abandoned and certifying him legally free for adoption shall be as under:-
(i)in case of an abandoned child, the recognized agency shall within twenty four hours, report and produce the child before the said Committee along with the copy of the report filed with the police station in whose jurisdiction the child was found abandoned;
(ii)the said Committee will institute a process of inquiry, which shall include a thorough inquiry conducted by the Probation Officer or Child Welfare Officer, as the case may be and who shall give report in Form XIII to the Committee containing the findings within a period of one month;
(iii)there shall be a declaration by the specialized adoption agency, stating that there has been no claimant for the child even after making notification in at least one leading national newspaper and one regional language newspaper for children below two years of age and for children above two years, an additional television or radio announcement and notification to the missing persons squad or bureau shall also be made;
(iv)the steps stated in sub-clause (iii), shall be taken within a period of sixty days from the date when the child is found in case of a child below two years of age, and in case of children above two years of age, with in a period of four months;
(v)the period of notification shall run concurrently with the inquiry to be conducted and report submitted under sub-clause (ii);
(vi)the said Committee shall declare the child legally free for adoption on completion of the process of inquiry, including declaration of the specialized adoption agency made under sub-clauses (ii) and (iii); and
(vii)no child above seven years who can understand and express his opinion, shall be declared free for adoption without his consent.