Section 78(8) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(8)Records. - The following records and registers shall be maintained by every recognised Children's Home and State run Orphanages : -(a)Admission register;(b)A separate file on each child in the prescribed format giving full details/history. Relevant legal documents of every adoption and child's background/history should be maintained atleast for a period of 18 years for future reference;(c)Register of prospective adoptive parents with details.
