Section 42(4) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(4)The Project Officers of the Department of Women Development and Child Welfare shall refer all cases of surrender to the Child Welfare Committee. The Child Welfare Committee shall examine all cases of surrender of a child and ascertain whether the surrender is genuine. The Child Welfare Committee shall counsel the parent of the consequences of surrendering the child and the importance of the biological parent for the Development of the child. If both parents are living, the surrender shall be by both the parents. In the case of orphans, the guardian of the child, as recognised by the Child Welfare Committee, can surrender the child. The Child Welfare Committee shall give two months time for parents/ guardians to reconsider their decision to surrender the child.
