Section 43(1) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The Board shall undertake a process of enquiry which will include interviewing the prospective parents, verifying the documents and calling for the scrutiny reports of the Probation Officer or any other reliable independent agency and examination of the same. If the Board is satisfied that the placement is in the best interest of the child, it will pass a final order giving permanent custody to the adoptive parent/parents. An order of adoption shall be signed by the Principal Magistrate beside one of the two members of the Board.
