(1)The legal procedure as provided in regulation12 shall, mutatis mutandis be followed in cases of inter-country adoption under this Chapter.(2)In cases of the prospective adoptive parents habitually residing abroad and wanting the Specialized Adoption Agency to represent on their behalf as well, the application shall also be accompanied by a Power of Attorney in favour of the social worker or adoption in-charge of the Specialized Adoption Agency which is processing the case and such Power of Attorney shall authorize a social worker to handle the case on behalf of the prospective adoptive parents.
