| Contents |
| Chapter I |
Introduction |
|
Introduction (1) |
|
Introduction (2) |
| Chapter 2 |
Present Legal Position |
|
Present Legal Position |
| Chapter 3 |
Legislative Efforts on Adoption Law |
|
Legislative Efforts on Adoption Law |
| Chapter 4 |
The International Law on Adoption |
|
The International Law on Adoption (1) |
|
The International Law on Adoption (2) |
| Chapter 5 |
Judicial Guidelines on Inter-Country Adoption |
|
Judicial Guidelines on Inter-Country Adoption |
|
When a child is adoptable |
|
The child living with biological parents |
|
Destitute or abandoned child |
|
When a foreigner desires to adopt an Indian child |
|
The Role of the Central Authority and the recognised institutions |
|
Central Adoption Resource Agency |
| Chapter 6 |
The Role of the Child Welfare Agencies |
|
The Role of the Child Welfare Agencies |
| Chapter 7 |
Recommendations |
|
Recommendations |
| Appendix A |
The Inter-Country Adoption Bill 19...... |
| Chapter I |
Preliminary |
| 1. |
Short Title, Extent and Commencement |
| 2. |
Definition |
| Chapter II |
Adoption Order: Conditions and Effect |
| 3. |
Inter-country Adoption |
| 4. |
Power to make Adoption Order |
| 5. |
Conditions for Adoption Order |
| 6. |
Effect of Adoption Order |
| Chapter III |
Adoption of Indian Children by Foreigners |
| 7. |
Who may Adopt |
| 8. |
Adoption of a Female Child |
| 9. |
Consent |
| Chapter IV |
Jurisdiction, Powers and Procedure of the Court |
| 10. |
The Court having jurisdiction to entertain applications |
| 11. |
Powers and Procedure of the Court |
| 12. |
Proceedings to be held in-camera |
| 13. |
Matters to be considered in making Adoption Order |
| Chapter V |
Restrictions, Prohibitions, Contraventions and Punishment |
| 14. |
Restrictions on Removal of a Child for Adoption Outside India |
| 15. |
Prohibition of certain payments |
| 16. |
Restrictions on advertisements |
| 17. |
Punishment |
| Chapter VI |
Birth Certificate and Passport |
| 18. |
Issue of Birth Certificate |
| 19. |
Issue of Passport |
| Chapter VII |
The Central Adoption Resource Agency: Composition, Powers and Functions |
| 20. |
Setting up of Central Adoption Resource Agency |
| 21. |
Powers and Functions of the Central Adoption Resource Agency |
| 22. |
Fund of the Central Adoption Resource Agency |
| 23. |
Annual Report |
| 24. |
Recognition of Institutions for inter-country Adoption Work |
| 25. |
Conditions for Recognition of Institutions |
| 26. |
De-recognition of Institutions |
| 27. |
Appeals against Orders of Central Adoption Resource Agency |
| Chapter VIII |
Bilateral Agreements |
| 28. |
Agreement with Foreign Countries |
| 29. |
Countries with which no agreement Exists |
| Chapter IX |
Power to Remove Difficulties and to Make Rules |
|
Power to Remove Difficulties |
|
Power to Make Rules |
| Appendix B |
Adoption of Children Bill, 1980 |
|
Restriction on removal of Child for Adoption Outside India |
|
Provisional Adoption by Person domiciled out of India |
| Appendix C |
Home Study Report |
|
Home Study Report |
| Appendix D |
Appendix 'D' |
| Appendix E |
Child Study Report |
|
Child Study Report |
| Appendix F |
No. 6(3)(15)/92-L.C.(LS) |
| Appendix G |
List of Agencies Recognised for Doing Inter-Country Adoption of Children to Whom Letters at Appendix 'F' Were Addressed |
| Appendix H |
List of Agencies Recognised for Doing Inter-Country Adoption of Children Who Responded To The Letter At Appendix 'F' |
| Appendix I |
Practical Working Experience of the Child Welfare Agencies |
| Appendix J |
As Per the Data Reported by Recognised Indian Social/child Welfare Agencies During the |
| Appendix K |
Placement Agency-Wise Data Relating to Children Adopted by Foreigners |
