686. [ Application for appointment as guardian. [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.]
- A foreigner desiring to adopt an Indian Child can effectuate the adoption in accordance with the law of his country and for that purpose can, subject to the procedure hereinafter laid down in these rules, can take or remove the child to his country.(2)No child can be taken or removed out of India unless the foreigner seeking adoption of the child is appointed guardian of the person of the child by the Court under the provisions of the Guardians and Wards Act, 1890 and is permitted by the Court to take the child to his own country.(3)Every application from a foreigner desiring to adopt a child must be sponsored by a social or Child Welfare Agency recognised or licensed by the Government of the country in which the foreigner is residing. No application by a foreigner for taking a child in adoption shall be entertained directly by any Social or Welfare Agency in India working in the area of inter-country adoption or by any institution or centre or home to which children are committed by the juvenile court.(4)The application shall be accompanied by a Home study report and the social or child welfare agency sponsoring such application shall also send alongwith the application, a recent photograph of the family, a marriage certificate of the foreigner and his or her spouse as also a declaration concerning their health together with a certificate regarding their medical fitness duly certified by a medical Doctor, a declaration regarding their financial status alongwith supporting documents including employer's certificate where applicable, income-tax assessment order, bank references and particulars concerning the properties owned by them and also a declaration stating that they are willing to be appointed guardian of the child an undertaking that they would adopt the child within two years from the arrival of the child in their country and give information thereof to the court appointing them guardians as also to the Social or Child Welfare Agency in India processing the case and that they would maintain the child and provide it necessary education and upbringing according to their status and they would also send to the Court as also the Social or Child Welfare Agency in India periodically reports relating to the progress of the child alongwith the recent photograph.]
