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[Cites 0, Cited by 0] [Section 78(11)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(11)(v) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(v)The Board shall undertake a process of enquiry which will include interviewing the prospective parents, verifying the documents and the report of the scrutinizing agency. 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 besides atleast any one of the two members of the Board;