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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(6)(c) in Adoption Regulations, 2017

(c)Every Specialized Adoption Agency shall keep the following documents in the case file of each child, namely:-
(i)case history and social investigation report of the child;
(ii)interim care order as well as the order declaring the child legally free for adoption by the Child Welfare Committee and the Deed of Surrender in case of a relinquished child;
(iii)Child Study Report, Medical Examination Report and immunization record of the child;
(iv)photographs of the child taken at intervals of every six months;
(v)application form, documents and Home Study Report of the prospective adoptive parents;
(vi)adoption petition, adoption order and birth certificate of the child;
(vii)post-placement progress reports of the child.