(1)Structure of State Adoption Resource Agency:(a)The State Government shall set up a State Adoption Resource Agency for dealing with adoptions and related matters in the State under the guidance of Authority, as per the provisions of section 67 of the Act.(b)The existing State Adoption Resource Agencies shall be deemed to be set up under the Act.(c)The State Adoption Resource Agency shall be headed by Principal Secretary or Secretary of the department of the State Government dealing with adoption and the Governing Body of the agency shall have following members:-(i)Director of the department of the State Government dealing with adoption who shall be the Member Secretary;(ii)Director of the Department of Health or Hospital Administration of the State Government;(iii)Chairperson of a Child Welfare Committee;(iv)representative of a Specialized Adoption Agency;(v)one member from the civil society involved in child welfare and protection for at least ten years;(vi)one member from the State Legal Services Authority.(d)The Governing Body shall meet as frequently as required and at least once in every quarter to review the progress of adoption work and to address the operational as well as logistic issues and bottlenecks in the adoption process or system in the State.(e)The authorities dealing with issuance of birth certificate, passport and other related matters may be invited as special invitees to attend the meetings of the State Adoption Resource Agency.(f)The State Government shall provide adequate staff, infrastructure and communication facilities to State Adoption Resource Agency for efficient performance of its functions.
