[Cites 0, Cited by 57]
[Section 41]
[Entire Act]
Union of India - Subsection
Section 41(6) in The Juvenile Justice (Care and Protection of Children) Act, 2000
| Prior to their substitution,Sub-sections (2), (3) and (4) read as under:-"(2) Adoption shall be resorted to for the rehabilitation of such children as are orphaned, abandoned, neglected and abused through institutional and non-institutional methods.(3) In Keeping with the provisions of the various guidelines for adoption issued from time to time by the State Government, the Board shall be empowered to give children in adoption and carry out such investigations as are required for giving children in adoption in accordance with the guidelines issued by the State Government from time to time in this regard.(4) The children's homes or the State Government run institutions for orphans shall be recognized as an adopting agencies both for scrutiny and placement of such children fro adoption in accordance with the guidelines issued under sub-section (3)."Prior to its substitution, sub-section (6) read as under:-"(6) The Board may allow a child to be given in adoption-(a) to a single parent, and(b) to parents to adopt a child of same sex irrespective of the number of living biological sons or daughters.". |