Section 38 in Bihar Disqualified Owners' (Management of Property) Act, 1952
38. Discharge of guardian.
(1)If a guardian appointed under the first proviso to Section 36, desires to resign his officer, he may apply to the District Judge to be discharged and the District Judge, if he finds that there are sufficient reasons for the application, shall discharge him.(2)When the aforesaid guardian is discharged or dies or ceases to be entitled to act as such, the District Judge may appoint another guardian.
