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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(10)(b) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(b)The Board shall undertake a process of enquiry which will include interviewing the prospective parents, verifying the documents and scrutiny reports. If the Board is satisfied that the placement is in the best interest of the child, it will pass a final order giving permanent custody to the adoptive parent/parents. An order of adoption shall be signed by the Principal Magistrate in presence of one of the two members of the Board.