Report No. 153
Chapter VIII
Bilateral Agreements
28. Agreement with Foreign Countries.-
The Central Government may enter into agreement with the Government of any foreign country to ensure the welfare of Indian Child adopted by foreign parents, with special reference to matters hereinafter stated:
(a) for determination of eligibility and suitability of an applicant of that country for adoption of a child from India;
(b) for completing an early adoption of child under the corresponding law of adoption in force in that country;
(c) for monitoring the welfare of child in that country and for periodical reports;
(d) for enabling the child to be assimilated in the environment of that country;
(e) for the prevention of exploitation, discrimination and abuse of child or investigation of cases relating to such acts and punitive actions under the law in force in that country;
(f) for securing equal rights and status to the child as if he was born to the adopters in lawful wedlock for all purposes;
(g) for enabling the child to be adopted by alternative eligible and suitable parents or repatriated to India, should it become necessary for any reason; and
(h) for the recognition of the child agencies working in that country for child welfare.
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