Section 9(4) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
(4)Where both the father and mother are dead or have completely and finally renounced the world or have ceased to be Hindus or have been declared by a Court of competent jurisdiction to be of unsound mind, the guardian of a child (whether a testamentary guardian or a guardian appointed or declared by a Court) may give the child in adoption with the previous permission of the Court.
