Section 78(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(1)Adoption Agencies. -(a)The State Government shall recognise children's home or State run Government homes for orphans as adoption agencies both for scrutiny and placement of such children within the country;(b)The process of scrutiny and placement of children on adoption shall be done by Probation Officer;(c)Any Government run hospitals or private nursing homes etc. which find an infant as abandoned within the premises shall report to recognised adoption agency;(d)The agency which receives a child or an infant should report to the nearest police station and also the child Welfare Committee at the earliest within six hours. Police on receipt of such reports shall make an entry in register and an intimation shall be sent to the Juvenile Police Unit for appropriate enquiry. The Police should 111c a status report to Child Welfare Committee within a week;(e)Any child who is eligible for adoption and residing in an unrecognised home shall for the purpose of adoption be transferred to a recognised home.
