ANNEXURE ‘I’

 

DECLARATION BY APPLICANT GENETIC PARENT(S) FOR ISSUE OF PASSPORT TO THE CHILD BORN THROUGH SURROGACY

 

(On Plain Paper)

 

I/we…………………………………………………………………………………..(name of the genetic parent(s) applying for passport of minor child) solemnly declare and affirm the following:

1.       That I/We am/are the genetic mother/father/parents of ………………………………… ………………………..(name of the minor child) who was born through surrogacy, and who is a minor and on whose behalf I/We have made an application for his/her passport.

2.       That I/we only am/are taking care of ……………………………………………. (name of the minor child) and he/she is exclusively in my/our physical custody since his/her birth.

3.       I/We also affirm that in the case of any complaint or any litigation (civil/criminal) arising due to issue of a passport to ……………………………………..(name of the minor child) born through surrogacy, I/We shall be solely responsible for defending the case and not the Passport Issuing Authority.

 

Date:

Place:

Signature & Address of the Parent (s)/

 

 Guardian(s) applying for the Passport