Report No. 153

9. Consent.-

(1) No adoption order in respect of a child shall be made except with the consent of the parents of the child or the institution having care of the child.

(2) Where the child has rational understanding as to the act of adoption, the court shall ensure that the child has been counselled and informed of the effect of adoption and has freely consented to it.

(3) The manner in which the consent referred to in sub-sections (1) and (2) may be obtained shall be such as may be prescribed.