(6)In case the Child Care Institution and the Specialized Adoption Agency are not located in the same district:-(a)the District Child Protection Unit shall conduct Child Study Report through a social worker and Medical Examination Report of the child as per Schedule II and III respectively;(b)the District Child Protection Unit shall upload the profile of the child in Child Adoption Resource Information and Guidance System, which includes photograph, Child Study Report, Medical Examination Report of the child and certificate from Child Welfare Committee declaring the child legally free for adoption; and(c)once documents of children are uploaded in Child Adoption Resource Information and Guidance System, the linked Specialized Adoption Agency shall access information of such children for facilitating their adoption as per the provisions of these regulations.
