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Australia re-commences its adoption programme with India- (Press Information Bureau) (14 Aug 2018)

MANU/PIBU/1274/2018

Civil

The Government of Australia has decided to recommence the Adoption Programme with India, as per Hague Convention on Inter-Country Adoption. The adoptions from India had earlier been put on hold by the Government of Australia eight years ago, on the reported charges of trafficking of children for Inter-country adoption by some of the recognized Indian placement agencies (the Adoption agencies mandated to place children in Inter-country adoption at that point of time).

The regulation of Inter-country adoptions has been made strict by the Government of India with the enactment of Juvenile Justice Act, 2015 and notification of Adoption Regulations, 2017. The Ministry of Women & Child Development along with Central Adoption Resource Authority (CARA) have been constantly engaging with Australian Government for recommencement of the Adoption Programme. The recommencement of the adoption programmes will now enable large number of prospective adoptive parents including those of Indian origin settled in Australia in fulfilling their desire of adopting a child from India.

Tags : RE-COMMENCEMENT   ADOPTION PROGRAMME   REGULATION  

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