Section 68 in The Juvenile Justice (Care and Protection of Children) Act, 2015
68. Central Adoption Resource Authority.
- The Central Adoption Resource Agency existing before the commencement of this Act, shall be deemed to have been constituted as the Central Adoption Resource Authority under this Act to perform the following functions, namely:-(a)to promote in-country adoptions and to facilitate inter-State adoptions in co-ordination with State Agency;(b)to regulate inter-country adoptions;(c)to frame regulations on adoption and related matters from time to time as may be necessary;(d)to carry out the functions of the Central Authority under the Hague Convention on Protection of Children and Cooperation in respect of Inter-country Adoption;(e)any other function as may be prescribed.
