(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.]
