Section 19(b) in Hyderabad Children Protection Act
(b)The District Officer shall, on receipt of such application, give notice to the institution or the head of the household concerned to produce the child before the District Officer and he shall be given an opportunity to show cause against such application. If the applicant shall prove his claim and the District Officer is satisfied with his good conduct and with the fact that he can maintain the child in a satisfactory manner, he shall direct that the child be delivered to the applicant. An appeal shall lie from the order passed by the District Officer under this section to such officer as may be appointed by Government under this Act for the hearing of such appeals.
