Section 43 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
43. Role of Juvenile Justice Board.
(1)The Board shall undertake a process of enquiry which will include interviewing the prospective parents, verifying the documents and calling for the scrutiny reports of the Probation Officer or any other reliable independent agency and examination of the same. If the Board is satisfied that the placement is in the best interest of the child, it will pass a final order giving permanent custody to the adoptive parent/parents. An order of adoption shall be signed by the Principal Magistrate beside one of the two members of the Board.(2)The Board shall give wide publicity, at State expense, to enable speedy in country adoption of the children produced before it for adoption.(3)The Board shall fix the date of birth, in the best interest of the child and shall pass order to the appropriate authority to issue a regular birth certificate for the child giving the name(s) of the adoptive parent(s) as if in the case of natural born children.(4)As far as possible, the time taken for passing an adoption order shall not exceed three months from the date of filing. The order shall also include provision for a periodic follow up report either by the Probation Officer/case worker or adoption agency to ensure the well being of the child. The period of such follow up shall be three years, six monthly in the first year and annually for the subsequent two years.
