Section 14(2) in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
(2)Any registered organisation may make an application in the prescribed form to the Local Level Committee for appointment of a guardian for a person with disability:Provided that no such application shall be entertained by the Local Level Committee, unless the consent of the guardian of the disabled person is also obtained.
