(4)Whenever inspection is conducted in a Specialized Adoption Agency, the following shall be scrutinized or examined, namely:-(a)that the agency is discharging its role and performing its functions efficiently in accordance with the provisions of these regulations;(b)that adoption, is being pursued by the organization as a welfare activity in the interest of children, and not as a commercial activity;(c)total number and details of children actually placed in in-country and inter-country adoption;(d)records pertaining to adoptions of children, starting from their admission up to the legal adoption decree and follow-up progress as well as the related registers;(e)whether expeditious and sufficient efforts have been made by the Specialized Adoption Agency to place children in adoption;(f)whether the agency has submitted annual reports, audited statements of accounts and monthly reports including the adoption data to the State Government or State Adoption Resource Agency concerned and the adoption data to the Authority regularly and within the stipulated time;(g)whether the Specialized Adoption Agency is regularly updating data and reports in the Child Adoption Resource Information and Guidance System on time;(h)whether the Specialized Adoption Agency is maintaining and providing quality child care facilities in the institution as provided under these regulations and the minimum standards of child care shall be as specified in Schedule XIII;(i)financial records including receipt of fees paid by the prospective adoptive parents and utilization of the adoption fee; and(j)whether there is any instance of malpractice against the Specialized Adoption Agency.
