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State of Uttar Pradesh - Section

Section 682 in The General Rules (Civil), 1957

682. Allowances to guardians.

- An allowance may be granted to a guardian in respect of any special work or service to be performed by him other than the work or service in connection with the custody or care of the person or the general control and management of the property of the minor and shall not exceed in amount the remuneration usually paid for the paid work or service and except as aforesaid, or for special reasons to be recorded, no remuneration shall be allowed to a guardian.