692. [ Remuneration. [Added 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.]
- Social or Child Welfare Agency having processed the application and looking after the child selected by prospective adoptive parent will legitimately receive from such parent maintenance expenses at the rate prescribed by the Government or as directed by the Court.]
