Section 70 in The Family Courts (Calcutta High Court) Rules, 1990
70. Contents
. - Every petition for guardianship shall be accompanied by -(i)Two recommendations from respectable members of the community.(ii)A salary certificate or statement relating to the annual income of the petitioner and his/her financial position.(iii)A health certificate of the petitioner and his/her spouse signed by a medical practitioner as also a medical report regarding sterility, if any, of the petitioner and/or the spouse.(iv)A health certificate of the child proposed to be taken in guardianship signed by a medical practitioner.(v)A child study report of the child proposed to be taken in guardianship together with a photograph of the child. Such report shall be in the prescribed Form No. 2 when the child is institutionalised or committed by the court.(vi)A declaration from the proposed guardian and his/her spouse, if any, expressing their willingness to take the child in guardianship.
