Section 71 in The Family Courts (Calcutta High Court) Rules, 1990
71. Applications by foreigners
. - When the petitioner applying for guardianship is a foreigner, the petition will also be accompanied by(i)permission from the country where the petitioner resides, for the child to enter the country; and,(ii)an undertaking by a recognised family welfare agency of the country concerned to supervise the child in the home of the petitioner until the child is legally adopted.
