Section 7(b) in The Bombay Court of Wards Act, 1905
(b)a guardian other than [a [Government Officer] [The words 'a servant of the Crown' were substituted for the words 'an Officer of Government' by the Adaptation of Indian Laws Order In Council.] ] has been appointed as declared under section 7, sub-section (1), of the [Guardians and Wards Act, 1890] [Central Acts.],
