Section 28 in The Family Courts (Jharkhand High Court) Rules, 2004
28. Contents of the Application.
- Every petition for guardianship when it is by a person other than the natural parent or natural guardian of the child shall be accompanied by a Home Study Report of the person asking for such guardianship and his/her spouse, if any, prepared by an approved association of Social Welfare Agencies etc. or a suitably trained social worker, from the list of agencies and/ or persons for the purpose of their association with the Court approved by the Government in the rule made under Section 5 of the Act, in consultation with the High Court.
