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[Cites 0, Cited by 0] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(27) in High Court of Chhattisgarh Rules, 2005

(27)Copy of the order shall be sent by the Court to the 'Ministry of Social Welfare, Government of India as also to the Ministry of Social Welfare of the Government of the State in which it is situate".Form 'A'In The Court Of........................Court Fees.................................................................In the matter of the guardianship of , son of......................................................................Caste....................., resident of....................minor......................................................
(a) (b) (c) (d)
The name, sex, religion, date of birth andordinary residence of the minor. Where the minor is a female, whether she ismarried, and if so, the name, and age of her husband. The nature, situation and approximate value ofthe property, if any, of the minor (For detail are schedule onreverse). The name and residence of the person having thecustody or possession of the person or property of the minor.
       
(e) (f) (g) (h)
What near relation the minor has, and where theyreside. Whether a guardian of the person or property, orboth, of the minor has been appointed by any person entitled orclaiming to be entitled by the law to which the minor is subjectto make such an appointment. Whether an application has at any time been madeto the court or to any other court with respect to theguardianship of the person or property, or both, of the minor,and, if so, when, to what court and with what result. Whether the application is for the appointmentor declaration of a guardian of the person or the minor or of hisproperty or both.
       
(i) (j) (k) (1)
Whether the application is to appoint aguardian, the qualification of the proposed guardian. Whether the application is to declare a personto be a guardian the grounds on which the person claims The causes which have led to the making of theapplication. Such other particulars, if any, as may beprescribed or as the nature of the application renders itnecessary to state.
       
Signature of Petitioner or of person dulyauthorised by him in this behalf.   The above particulars are true to the knowledgeof the person making them. Except as to matter stated oninformation and belief and as to those matters he believed themto be true.
I, the guardian proposed in the aboveapplication, do hereby declare that I am willing to act as such.    
Attested by (1) …...................................... …......................................
    Signature of the person verifying.
  (2) …...................................... Signature of the proposed guardian.