Report No. 263
Chapter IX
Miscellaneous
30. Expeditious process.
(1) The judicial or administrative authorities of contracting States shall act expeditiously in proceedings for the return of children.
(2) If the judicial or administrative authority concerned has not reached a decision within a period of six weeks from the date of commencement of the proceedings, the applicant or the Central Authority of the requested State, on its own motion or if asked by the Central Authority of the requesting State, shall have the right to request a statement of the reasons for delay.
(3) If any information or reply is received by the Central Authority of the requested State, that Authority shall transmit the same to the Central Authority of the requesting State, or to the applicant, as the case may be.
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