- Notice of application shall be in Form No. G.W. 3 and shall be served on all the persons mentioned in Rule 654 (2) besides those required to be served with notice by Section 11 of the Act. The petitioner shall, within seven days from the admission of the petition, file in the Court the stamped application for service of the notice. The Court may also direct the petitioner to publish the notice in such newspaper or newspapers as it thinks fit and shall direct such publication in any case in which the petitioner is the Collector, or the petitioner is not a relation of the minor.An order appointing a guardian or declaring person to be guardian of the person may be as in Form Nos. G.W. 4 and G.W. 5.Whenever a foreign national is declared or appointed as guardian of an Indian child with permission to take such child out of India, copies of the guardianship certificate granted to the applicant shall be forwarded to the Government of India, Ministry of Education and Social Welfare (Department of Social Welfare).
