Section 2(e) in The Public Provident Fund Scheme, 1968
(e)'Form' means a form appended to this Scheme;(ee)'Guardian' in relation to a minor, means(i)Father or mother; and(ii)Where neither parent is alive, or where the only living parent is incapable of acting; a person entitled under the law for the time being in force to have care of the property of minor;
