Section 80 in The Family Courts (Calcutta High Court) Rules, 1990
80. Quarterly reports to be sent by the court
. - The court shall send quarterly reports in respect of Indian children taken abroad by a foreign national under the Act to the Secretary, Ministry of Social Welfare, Government of India and the Relief and Welfare Department of the State Government. The report shall be in respect of such quarter ending with the 31st March, 30th June, 30th September and the 31st December. The report shall be in the proforma detailed below.
