Section 33(10) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(10)Role of licensed or recognised Government and non-Government agencies for adoption -(a)In the case of an abandoned child the recognized agency shall within forty-eight hours report to the Committee along with the copy of the report filed with the police station in whose jurisdiction the child was found abandoned.(b)The adoption agency may initiate the process of clearance at the earliest, in the case of abandoned children, for the purpose of adoption within a period of two months and for placing application before the Committee for declaring the child legally free for adoption.(c)In case of a child surrendered by his biological parent or parents by executing a document of surrender, the adoption agency shall make an application directly to the Board for giving the child in adoption.(d)The adoption agencies shall wait for completion of two months reconsideration time given to the biological parent or parents.(e)Serious efforts shall be made for counselling the parents, so as to persuade them to retain the child and if, the parents are still unwilling to retain, then, such children shall be kepfr, initially in foster care or arranged for their sponsorship.(f)In the case of a surrendered or abandoned child who is legally free for adoption, the licensed agency shall have discretion to place the child in pre-adoption foster care under intimation to the Board, within one week of its placement pending the final order.
