18. Passport and visa, intimation to immigration authorities, Conformity Certificate, Birth Certificate, etc.
(1)The Authority shall issue a Conformity Certificate under Article 23 of the Hague Adoption Convention in the format provided in Schedule XI within three working days from the date of availability of the adoption order in the Child Adoption Resource Information and Guidance System, in case the receiving country of the adopted child is a signatory to the Hague Adoption Convention.(2)The Authority shall inform the immigration authorities and the foreign regional registration office or the foreign registration office concerned, as the case may be, about confirmation of the adoption.(3)To obtain Indian passport for the adopted child, the Specialized Adoption Agency shall submit the application to the regional passport officer within three working days from the date of receipt of the adoption order.(4)The regional passport office shall issue passport for the adopted child within ten days from the date of receipt of application, in accordance with the circulars regarding issuance of passport to inter-country adopted children, issued by the Ministry of External Affairs of the Central Government from time to time.(5)The Specialized Adoption Agency shall approach the birth certificate issuing authority for obtaining birth certificate of the adopted child, with the name of adoptive parents, as parents, and date of birth as recorded in the adoption order within a period of three days of obtaining of the certified copy of the adoption order.(6)The adopted child shall be entitled to receive Overseas Citizen of India card, if found eligible.(7)The adoptive parent(s) shall come to India for taking the adopted child to their country within a period of two months from the date of adoption order.
