Section 50(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)The members of the Specialized Adoption Agencies would be selected as per the following criteria available in the Child Adoption Resource Information and Guidance System and as per the record available with the Authority:(i)the number of children given in adoption;(ii)performance and data integrity in the Child Adoption Resource Information and Guidance System;(iii)follow-up of the progress of children placed in adoption;(iv)record keeping and documentation;(v)child care standards; and(vi)no proven complaint of malpractice against the agency.
