Section 50(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(4)The member from the State Adoption Resource Agency would be selected from the State of the zone under consideration on the basis of:(i)number of inspections of Specialised Adoption Agencies conducted by the State Adoption Resource Agency;(ii)regularity in conducting the quarterly meetings of the Specialised Adoption Agencies and uploading of the minutes of such meetings in the Child Adoption Resource Information and Guidance System;(iii)level of data integrity maintained by the State Adoption Resource Agency among the Specialised Adoption Agencies through the District Child Protection Units concerned;(iv)capacity building of stakeholders as well as publicity awareness activities of State Adoption Resource Agency for the promotion of adoption in the State; and(v)level of coordination with other stakeholders in the State as well as with the Authority.
