15. Appointment or declaration of several guardians
(1)If the law to which the minor is subject admits of his having two or more joint guardians of his person or property, or both, the Court may, if it thinks fit, appoint or declare them.[* * *] [Sub-Sections (2) and (3) omitted by Act 3 of 1951, Section 3 and Sch.][* * *] [Sub-Sections (2) and (3) omitted by Act 3 of 1951, Section 3 and Sch.](4)Separate guardians may be appointed or declared of the person and of the property of a minor.(5)If a minor has several properties, the Court may, if it thinks fit, appoint or declare a separate guardian for any one or more of the properties.
