Section 33(8) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(8)Before declaring the child as abandoned and certifying him/her as legally free for adoption, the Child Welfare Committee shall institute a due process of enquiry which shall include-(a)A thorough enquiry by the probation officer/case workers/police, as the case may be, will be submitted within a maximum period of one month.(b)Declaration by the placement agency stating that there has been no claimant for the child even after making notification in at least one leading newspaper including a regional language newspaper, TV and Radio announcement ana after awaiting for a period of one month. This 1 month will run concurrently to the inquiry to be conducted and report to be given as mentioned under clause (a) above.(c)The Child Welfare Committee shall make a release order declaring the child legally free for adoption within the period of 6 weeks from the date of application in the case of children below the age of 2 years and 3 months in the case of children above that age.(d)No child above seven years who can understand and express her/his opinion shall be placed in adoption without his/her consent.
