Section 41(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Before declaring the child as abandoned and certifying him/her as legally free for adoption, the Child Welfare Committee shall conduct due enquiry, including:(a)A through enquiry by the Probation Officer/case workers/police, as the case may be, who will submit the report within a maximum period of one month;(b)Declaration by the placement agency stating that there has been no claimant for the child even after making notification in at least one leading newspaper including a regional language newspaper, TV and Radio announcement and after waiting for a period of one month;(c)The Child Welfare Committee shall make a release order declaring the child legally free for adoption within the period of six weeks from the date of application in the case of children below the age of two years and three months in the case of children above that age;(d)No child above seven years who can understand and express her/ his opinion shall be placed in adoption without her/his consent.
