(1)The Specialized Adoption Agency shall file an application in the court concerned, having jurisdiction over the place where the Specialized Adoption Agency is located, with relevant documents in original as specified in Schedule IX within ten working days from the date of matching of the child with the prospective adoptive parents and in case of inter-country adoption, from the date of receiving No Objection Certificate from the Authority, for obtaining the adoption order from court.(2)The Specialized Adoption Agency shall file an application in the given format as per Schedule XXVIII or XXIX, as applicable.(3)In case the child is from a Child Care Institution, which is not a Specialized Adoption Agency and is located in another district, the Specialized Adoption Agency shall file the application in the court concerned, in the district where the child or the Specialized Adoption Agency is located and in such a case, the Child Care Institution will be a co-petitioner along with the Specialized Adoption Agency and the Child Care Institution shall render necessary assistance to the Specialized Adoption Agency concerned.(4)In case of siblings or twins, the Specialized Adoption Agency shall file single application in the court.(5)Since an adoption case is non-adversarial in nature, the Specialized Adoption Agency shall not make any opposite party or respondent in the adoption application.(6)The court shall hold the adoption proceeding in-camera and dispose of the case within a period of two months from the date of filing of the adoption application by the Specialized Adoption Agency, as provided under subsection (2) of section 61 of the Act.(7)The adoptive parents shall not be asked in the adoption order to execute any bond or make investment in the name of the child, considering the fact that their psycho-social profile and financial status have already been ascertained from the Home Study Report and other supporting documents.(8)The Specialized Adoption Agency shall obtain a certified copy of the adoption order from the court and shall forward it to the prospective adoptive parents within ten days and it shall also post a copy of the order and update the relevant entries in the Child Adoption Resource Information and Guidance System.(9)Registration of an adoption deed shall not be mandatory as per the Act.(10)The Specialized Adoption Agency shall apply to the birth certificate issuing authority for obtaining the birth certificate of the child within three working days from the date of issuance of adoption order, with the name of adoptive parents as parents, and date of birth as recorded in the adoption order and the same shall be issued by the issuing authority within five working days from the date of receipt of the application.(11)The Specialized Adoption Agency shall submit an affidavit to the court while filing a petition as provided in Schedule XXIII.
