688. [ Biological Parents. [Inserted by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110), published in U. P. Gazette, Part II, dated 4-1-1992.]
- The biological parents if known, shall be properly assisted in making a decision about relinquishing the child for adoption, by the Institution or Centre or Home for Child Care or Social or Child Welfare Agency to which the child is being surrendered. Before a decision is taken by the parents, the Institution or Centre or Home for Child Care or Social or Child Welfare Agency to which child is surrendered by the biological parents, shall take from the biological parents a document of surrender duly signed by the biological parents and attested by at least two responsible persons and such documents of surrender should not only contain the names of the biological parents and their address but also contain information in regard to the birth of the child and its background, health and development. The biological parents shall not be subjected to any duress in making a decision about relinquishment and even after they have taken a decision, a further period of three months shall be allowed to them to reconsider their decision. But once the decision is taken and not reconsidered within such further time as may be allowed to them, it must be regarded as irrevocable and the procedure for giving the child in adoption to a foreigner can then be initiated without any further reference to the biological parents by filing an application for appointment of the foreigner as guardian of the child. The biological parents shall not be induced or encouraged or even be permitted to take a decision in regard to giving of a child in adoption before the birth of the child or within a period of three months from the date of birth.]
