Section 76 in The Family Courts (Calcutta High Court) Rules, 1990
76. Affidavits of the institution
. - When the child being placed in guardianship is an abandoned child from an institution for abandoned children, the institution shall file an affidavit setting out the circumstances under which the child was abandoned. The affidavit shall also set out whether the institution is agreeable to the child being given in guardianship to the petitioner.
