Section 73 in The Family Courts (Calcutta High Court) Rules, 1990
73. Sponsoring an application by child welfare agency
. - (i) Only a child welfare agency recognised for the time being by the Government of India can sponsor submission of an application for declaring a foreigner to be the guardian of an Indian child to the court competent to deal with it and unless so sponsored, such an application shall not be entertained.(ii)The court may cause publication of a photograph of the child in a leading newspaper and other media including television to ascertain the identity of the child and whether there is any claim by biological parents at the cost of the proposed guardian.Note : A list of agencies valid for the State of West Bengal currently recognised by the Government of India is set out in Appendix-II to these Rules.
