Adoption in Hindus
Adoption - Hindus:
Adoption in the Hindus is covered
by The Hindu Adoptions Act and after the coming of this Act all adoptions can
be made in accordance with this Act. It came into effect from
Prior to this Act only a male could
be adopted, but the Act makes a provision that a female may also be adopted. This
Act extends to the whole of
It applies to Hindus, Buddhists, Jains and Sikhs and to any other
person who is not a Muslim, Christian, Parsi or Jew
by religion
Requirements for a valid adoption
No adoption is valid
unless
-
The person adopting is lawfully capable of taking in adoption
-
The person giving in adoption is lawfully capable of giving in adoption
-
The person adopted is lawfully capable of being taken in adoption
-
The adoption is completed by an actual giving and taking and
-
The ceremony called data homan (oblation to the fire) has been performed. However this may not be essential in all cases as to the validity of adoption
