- As soon as a child is declared legally free for adoption by the Child Welfare Committee, such child shall be allowed to be given in adoption to a resident Indian or non-resident Indian parents:Provided that such child shall be allowed to be given in inter-country adoption. -(a)after sixty days, if the child is below five years of age;(b)after thirty days, if the child is above five years of age or is a sibling;(c)after fifteen days, if the child has any mental illness or physical disability as listed in Schedule XVIII.Explanation. - For the purposes of this regulation, it is clarified that the time limits specified in the proviso shall be calculated from the date, the certificate issued by the Child Welfare Committee declaring the child as legally free for adoption, is uploaded in Child Adoption Resource Information and Guidance System.
