689. [ Process of application. [Added by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110). Published in U. P. Gazette, Part II, dated 4-1-1992.]
- An application from a foreigner for taking a child in adoption shall be processed only through Social or Child Welfare Agency licensed or recognised by the Government of India or the Government of State in which it is operating and is engaged in the work of Child Care and Welfare. The Social or Child Welfare Agency, so licensed or recognised by the Government of India or State, shall maintain proper accounts which shall be audited by the Chartered Accountant at the end of every year and it shall not charge to the foreigner wishing to adopt a child any amount in excess of that actually incurred by way of legal or other expenses in connection with-the application for appointment of guardian including such reasonable remuneration or honorarium for the work done and trouble taken in processing, filling and pursuing the application as may be fixed by the court. The account of such an agency shall be open to inspection by the court or the officer nominated or deputed by the court.]
