Section 33(9) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(9)Role of licensed/recognized Government and non-Government agencies for adoption-(a)In the case of an abandoned child the recognized agency shall, within 48 hours, report to the Child Welfare Committee along with the copy of the report filed with the Police-station in whose jurisdiction the child was found abandoned.(b)The adoption agency may initiate the process of clearance at the earliest, in the case of abandonment of children, for the purpose of adoption within a period of two months for placing application before the Committee for declaring the child legally free for adoption.(c)In case of a child surrendered by her/his biological parent/parents by executing a document of surrender as prescribed, the adoption agency shall make an application directly to the Juvenile Justice Board for giving the child in adoption. However, the adoption agencies shall wait for completion of two moths reconsideration time given to the biological parent/parents. However, efforts may be made for counselling the parents so as to persuade them to retain the child. If parents still are unwilling to retain then such children should be kept initially in foster care or arrange for their sponsorship.(d)In case of a surrendered/abandoned child who is legally free for adoption, the licensed agency shall have discretion to place the child in pre-adoption foster care under intimation to the Juvenile Justice Board within one week on its placement pending the final order.
