Section 33(4) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(4)In case of surrendered children the following procedure shall apply, namely:-(a)a surrendered child is one who had been declared as such after due process of inquiry by the Committee and in order to be declared legally free for adoption, a "surrendered" child shall be any of the following:-(i)born as a consequence of non-consensual relationship;(ii)born of an unwed mother or out of wedlock;(iii)a child in whose case one of the biological parents is dead and the living parent is incapacitated to take care;(iv)a child where the parents or guardians are compelled to relinquish him due to physical, emotional and social factors beyond their control;(b)serious efforts shall be made by the Committee for counselling the parents, explaining the consequences of adoption and exploring the possibilities of parents ,retaining the child and if, the parents are unwilling to retain, then, such children shall be kept initially in foster care or arranged for their sponsorship;(c)if the surrender is inevitable, a deed of surrender in Form XV shall be executed on a non-judicial stamp paper in the presence of the Committee;(d)the adoption agencies shall wait for completion of two months reconsideration time given to the biological parent or parents after surrender;(e)in case of a child surrendered by his biological parent or parents, the document of surrender shall be executed by the parent or parents before the Committee;(f)after due inquiry, the Committee shall declare the surrendered child legally free for adoption in Form XIII as the case may be after a sixty days' reconsideration period as per Central Adoption Resource Agency guidelines.
