(3)In case the child is from a Child Care Institution, which is not a Specialized Adoption Agency and is located in another district, the Specialized Adoption Agency shall file the application in the court concerned, in the district where the child or the Specialized Adoption Agency is located and in such a case, the Child Care Institution will be a co-petitioner along with the Specialized Adoption Agency and the Child Care Institution shall render necessary assistance to the Specialized Adoption Agency concerned.
