Section 12(7) in The Board of the Trust Regulations, 2001
(7)[ No single male person shall be considered as a guardian for female person with disability covered under the Act and in the case of such female person, a male person shall be co-guardian with his spouse, who shall be master co-guardian, except in the case of biological father who may be co-guardian along with a woman member of the family or relatives.] [Substituted by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).]
