Section 78(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Role of children homes/State-run orphanages as placement agencies. - The recognised children home and State-run orphanages recognised by the State Government as placement agencies, shall perform the following duties and responsibilities :-(a)Receiving of applications, screening and identification of(b)prospective adoptive parents; Conduct a home study report of the prospective adoptive parents(C)upon identification; Matching a child with the prospective adoptive parents and place(d)the child on temporary Foster Care for a maximum period of six months; Regular follow-up during Foster Care period and report(e)preparations; Process the adoption procedure in the Child Welfare Committee(f)and Juvenile Justice Board; Co-ordination with voluntary co-ordinating agency;(g)Maintenance of records relating to adoption;(h)Profile of children;(i)Follow-up for at least three years after adoption.
