Section 32(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(3)The State Government shall recognize children's homes including homes giving certificates of recognition under Orphanages and Other Charitable Homes (Supervision and Control) Act, 1960 or State run Government homes for orphans, as adoption agencies both for scrutiny and placement of such children for in-country adoption after joint inspection and recommendation of in-charge of Adoption Cell and established U.P. Control Board under Act No. 10 of 1960 in accordance with the guidelines laid down by CARA.
