(1)When the Court of Wards decides to release from its superintendence the person or property, or both of any minor, it may, before such release, by an order in writing, appoint any person to be the guardian of the person or property, or both, of such minor.(2)Such appointment shall take effect from the date of such release.(3)In appointing a guardian under this section the Court of Wards shall be guided by the provisions of section 17 of the Patiala Guardians and Wards Act, 2002 (V of 2002) and in every such case the Deputy Commissioner of the district specified in the order of assumption in the notification under section 9 shall have the powers conferred upon a Deputy Commissioner under sub-section (2) of section 35.(4)Every such guardian shall have and be subject to the same rights, duties and liabilities as if he had been appointed under the Patiala Guardians and Wards Act, 2002.
