687. [ Power of Attorney. [Inserted 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.]
- The application of the foreigner shall also be accompanied by a power of attorney in favour of an officer of the Social or Child Welfare Agency in India which is requested to process the case and such power of attorney shall authorize the Attorney to handle the case on behalf of the foreigner in case the foreigner is not in a position to come to India. The Social or Child Welfare Agency sponsoring the application of the foreigner must also certify that the foreigner seeking to adopt a child is permitted to do so according to the law of his country.]
