695. [ [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.]
The Court shall introduce the following conditions in the order appointing guardian:(1)that the foreigner who is appointed guardian shall make proper provision by way of deposit or bond or otherwise to enable the child to be repatriated to India should it become necessary for any reason;(2)that the foreigner shall submit to the court as also to the Social or Child Welfare Agency processing the application for guardianship progress report of the child alongwith a recent photograph in every quarter for the first year and half yearly for the next three years;(3)the order appointing guardian shall carry, attached to it a photograph of the child duly countersigned by an officer of the court.]
