Section 41(4) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(4)The State Government shall recognise one or more of its institutions or voluntary organisations in each district as specialised adoption agencies in such manner as may be prescribed for the placement of orphan, abandoned or surrendered children for adoption in accordance with the guidelines notified under sub-section (3):Provided that the children's homes and the institutions run by the State Government or a voluntary organisation for children in need of care and protection, who are orphan, abandoned or surrendered, shall ensure that these children are declared free for adoption by the Committee and all such cases shall be referred to the adoption agency in that district for placement of such children in adoption in accordance with the guidelines notified under sub-section (3). ] [ Sub-Sections (2), (3) and (4) substituted by Act 33 of 2006, Section 21, (w.e.f. 22-8-2006).]
