(1)The prospective adoptive parents shall register in Child Adoption Resource Information and Guidance System and follow due legal procedure as provided in regulation 55.(2)Consent of biological parents or permission of the Child Welfare Committee, as the case may be, shall be required as provided in Schedule XIX or Schedule XXII respectively.(3)The consent of the child shall be obtained, if he is five years of age or above.(4)Affidavit of adoptive parent(s) is required in cases of in-country relative adoptions in support of their financial and social status as per Schedule XXIV.(5)The prospective adoptive parents shall file an application in the competent court as provided in Schedule XXX.
