Section 77 in The Family Courts (Calcutta High Court) Rules, 1990
77. Attempts for placement in India
. - The court, in its discretion may not entertain a petition for guardianship by a foreigner unless the court is satisfied that adequate attempts for at least three months or such other period as the court deem fit have first been made to place the child in an Indian Home. For this purpose the court may ask the petitioner to obtain a no-objection letter from a voluntary co-ordinating agency or any other similar organisation working for the placement of children in Indian Homes.
