Section 9(2) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
(2)Subject to the provisions of sub-section (3), the Father, if alive, shall alone have the right to give in adoption, but such right shall not be exercised save with the consent of the mother unless the mother has completely And finally renounced the world or has ceased to be a Hindu or has been declared by a Court of competent jurisdiction to be of unsound mind.
