Section 74(7) in The Family Courts (Calcutta High Court) Rules, 1990
(7)If the biological parents of the child are known they may be properly assisted by the social or child welfare agency /home etc., in taking a decision about the relinquishing of the child for adoption. But no notice of such an application for declaring a foreigner to be the guardian of an Indian child should be given to the child's biological parents nor should it be published in any newspaper.
