(3)Functions towards prospective adoptive parents: Every Specialized Adoption Agency shall:-(a)treat prospective adoptive parents with respect and extend due courtesy, assistance and advice;(b)facilitate registration of prospective adoptive parents in Child Adoption Resource Information and Guidance System in case they face any difficulty;(c)counsel the prospective adoptive parents, through an authorized professional social worker or counselor, to make them aware of the process of adoption and to ascertain the level of their preparedness for the same which include the following, namely:-(i)acceptance of adoption as an alternative way of building their family;(ii)preference for child to be adopted;(iii)emotional readiness to adopt an unrelated child;(iv)concerns about the social background of the child and genetic factors;(v)attitude towards parenting and disciplining;(vi)sharing the fact of adoption with the child, when the child grows up;(vii)dealing with root search by the adopted child, when the child grows up;(viii)any other issue that might emerge during the interactions;(d)complete the Home Study Report of prospective adoptive parents who have opted for the home study by them, within one month from the date of their registration and submission of required documents;(e)continuously update the prospective adoptive parents of the current status and procedure to be followed during the entire adoption process after the child has been reserved by the prospective adoptive parents;(f)provide video clips of the children to prospective adoptive parents and facilitate their video calls to children after referral;(g)provide information to prospective adoptive parents about the medical history of the child and the health status of a special need child, if such a child is proposed for adoption;(h)provide the immunization record and recent diagnostic reports as well as any vital information relating to child including his food and social habits and memory album to the prospective adoptive parents;(i)a copy of the adoption order from the court and the birth certificate or affidavit shall also be provided to the prospective adoptive parents as and when available;(j)place a child in pre-adoption foster care on completion of referral and after observing necessary procedural formalities as laid down in these regulations;(k)extend post adoption services including counseling to the prospective adoptive parents, if required;(l)not receive any payment, other than as specified in the norms prescribed by the Authority from time to time;(m)advise the prospective adoptive parents to contact adoptive families to understand the process of adoption.
