Section 72 in The Family Courts (Calcutta High Court) Rules, 1990
72. Recommendation of welfare agency
. - No application on behalf of a foreigner for being appointed guardian of the person of an Indian minor under the Guardians and Wards Act, 1890, shall be entertained unless recommended in that regard by a welfare agency licensed/recognised for the time being by the Government of the country of which the applicant is a citizen.Note : A list of agencies mentioned in Rules 71 and 72 approved by their respective Government is set out in Appendix-I to these Rules.
