Section 78(10) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(10)Juvenile Justice Board in Adoption. - Children who has been dealt with under the various provisions of Juvenile Justice (Care and Protection of Children) Act, 2000 shall be placed in adoption. The Juvenile Justice Board is the Competent Authority to place such children in adoption. In addition to the guideline issued by the Government, the guideline on adoption issued by the Central Adoption Resource Agency and the Supreme Court judgment issued from time to time shall apply : -(a)In the case of surrendered child it shall be the duty of the Juvenile Justice Board to ascertain from the parents about the authenticity of the declaration given by the biological parents. While doing so the parents can be informed that their declaration can be used against them as witness;(b)The Board shall ensure that the child is placed on adoption within the country and licensed agency alone can approach the Juvenile Justice Board for adoption;(c)The list of approved agencies should be kept in every Juvenile Justice 'Board.
