16. No Objection Certificate of Authority and pre-adoption foster care.
(1)The Authority shall issue No Objection Certificate in favour of the proposed adoption in the format at Schedule X, within ten days from the date of receipt of the acceptance of the child by the prospective adoptive parents and letter of approval or permission of the receiving country as per Article 5 and Article 17 of the Hague Adoption Convention, wherever applicable; and a copy of the No Objection Certificate shall also be endorsed to all concerned and posted in Child Adoption Resource Information and Guidance System forthwith.(2)The prospective adoptive parents may take the child in pre-adoption foster care for a temporary period within India after issuance of No Objection Certificate by the Authority while the court order is pending, by furnishing an undertaking to the Specialized Adoption Agency in the format at Schedule VIII.(3)The prospective adoptive parents shall receive final custody of the child from the Specialized Adoption Agency as soon as the passport and visa are issued to the child after issue of adoption order from the competent court.
