ORDER FOR DECLARING CHILD LEGALLY FREE FOR ADOPTION
A. In exercise of the powers vested in the Child Welfare Committee........... constituted under sub-section............. of section.............of the Juvenile Justice (Care and Protection of Children) Act, 2000 and sub-rule.............of rule............. of these rules, minor.............born on (date).............placed in custody of Specialised Adoption Agency (name and address).................vide order............. dated............. of the Chairperson, Child Welfare Committee.............has been declared legally free for adoption on the basis of details furnished through.........
(a) Inquiry/home study conducted by Child Welfare Officer/Social Worker/Case Worker;
(b) Document of surrender executed by the parent(s) and surrender deed signed in the presence of the Committees under sub-rules.............of rule of these rules;
(c) Declaration submitted by the Specialised Adoption Agency under sub-rules.............of rule.............of these rules.
B. ..........................(name of the Specialised Adoption Agency) shall fulfill all conditions specified in Juvenile Justice (Care and Protection of Children) Act, 2000 and the rules relating thereto and furnish a copy of adoption decree/guardianship order in respect of the minor as may be required by Committee and the concerned Department of the State Government of.............
Date:...............
Chairperson/Member
………………………
Place...........................
Child Welfare Committee
…………………………..
For completion by the Specialised Adoption Agency.
(i) I have read and understood Chapters III and IV of Juvenile Justice (Care and Protection of Children) Act, 2000 and the rules thereunder and agree to abide/be bound by the same while placing said minor in adoption.
(ii) I further declare that the particulars stated in the declaration submitted by me on.............true and correct. In case they are found to be false or incorrect, the Committee has right to suspend this Release Order for (name of the minor).............and ask for production of said minor before the Committee.
Date............
Place..........
Child Welfare Officer/Social Worker
……………………………………….
