Section 42(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Not withstanding anything contained in any Rule or Guideline, no child shall be surrendered to a Private Agency for the purpose of adoption or guardianship. The surrender shall be made only to the Project Officers of the Department of Women Development and Child Welfare. Such surrendered children shall be placed in the Children's Homes or the State Government run Institutions for Orphans.
