Section 51 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
51. Procedure for surrender of child for adoption.
(1)A child may be surrendered by ,-(i)both the parents;(ii)any one of the parent if the other is not alive or has been declared to be unsound mind by a competent court;(iii)natural guardian or the guardian appointed by the Court, where both parents are alive but are not living together and the parents have given their consent to the Child Welfare Committee for surrendering the child;(iv)an unmarried mother where the biological father of the child had deserted the mother and his whereabouts are not known;(v)an unmarried minor mother, or a mentally challenged mother accompanied by a parent or a guardian;(vi)an unmarried minor mother placed in a child care institution accompanied by the Officer-in-charge when the child has no parents or guardians or relatives, as the case may be.(2)The application for surrender of a child shall be in a prescribed Form XXVI and the deed of execution shall be in Form XXVII, to the effect that child is legally free for adoption after the expiry of sixty days from the date of surrender;(3)The Specialised Adoption Agency or child care institution shall follow due procedure as provided in guidelines governing adoption of children notified by the Ministry of Women and Child Development, Government of India from time to time.
