Section 35 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
35.
A child study report of the child proposed to be taken in guardianship together with a photograph of the child should also be filed in all petitions for guardianship, as required under the Rules of the Rules framed under the Guardians and Wards Act, 1890. Such report shall be in Form No. V when the child is institutionalized (or Court committed). The report shall be countersigned by the petitioner.
