Section 78(11) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(11)Juvenile Justice Board and Adoption Procedure. - The Juvenile Justice Board shall ensure the following process for declaring adoption of children:-(i)The licensed agency shall furnish the following documents with their application for adoption order :-(a)Licence certificate issued by the Government;(b)Registration Certificate;(c)Surrender deed, if any;(d)Abandonment certificate issued by the Child Welfare Committee (if any);(e)Authorisation letter from the authorised signatory of the agency, authorising the social worker to file the application before the Juvenile Justice Board;(f)Child study report and medical report;(g)Home study report about the prospective parents done by a social worker, voluntary co-ordinating agency or any other licensed adoption agency;(h)Income certificate of the prospective adoptive parents;(i)Property certificate of the prospective adoptive parents;(j)Job certificate of the prospective adoptive parents;(k)Health certificate of the prospective adoptive parents;(l)Marriage certificate or evidence of marriage of the prospective adoptive parents;(m)three referral letters from the respectable people of the society;(n)A letter of consent for adoption;(o)Photos of the child and the adoptive parents duly attested by competent person;(ii)The prospective adoptive parents alongwith the placement agency shall file a joint petition before the Juvenile Justice Board with all the relevant documents. In case of single parent the person shall alone file a petition;(iii)The concerned institution or agency which offer the child for adoption shall be the co-respondent;(iv)On admission of an application from a recognised agency for adoption the board shall call for independent enquiry by recognised scrutinizing agency and the scrutiny report shall be submitted within a period of two weeks;(v)The Board shall undertake a process of enquiry which will include interviewing the prospective parents, verifying the documents and the report of the scrutinizing agency. If the board is satisfied that the placement is in the best interest of the child, it will pass a final order giving permanent custody to the adoptive parent/parents. An order of adoption shall be signed by the Principal Magistrate besides atleast any one of the two members of the board;(vi)The Board shall fix the date of birth on the report of the medical experts. The Juvenile Justice Board shall direct the appropriate authority to issue a birth certificate incorporating the date of birth, date of adoption and the names of adoptive parents.(vii)As far as possible the time taken for passing an adoption order shall not exceed 3 months of the date of filing. The order shall also include provision for a periodic follow up report either by the Probation Officer/Case Worker or adoption agency to ensure the well being of the child. The period of such follow up shall be not less than 3 years and such other period as the Juvenile Justice Board may direct. The follow up shall be made once in 6 months.
