Section 32 in Guardians and Wards Act - Rules Framed by Punjab High Court
32.
, 33, 34, 43 ETC. RELATING TO THE PERSON OR PROPERTY OF THEMINOR|-| Year| Date of filing accounts| Brief statement of income, expenditure andbalance| Remarks of the Judge after examination of theaccounts| Date of order| Abstract of order|-|||||||}Form FA. - Form of Appointment Under Section 7 of Act No. VIII of 1980(Guardians and Wards Act)Whereas this Court has, under the provisions of section 7 of Act No. VIII of 1890, been pleased to appoint you, _________ (or to declare you ________ to be) guardian of (the property or the person and property) of _______ during the period of his minority, to wit, till the day of the month of ________ 19 ____ , subject to the provisions contained in the Act and the rules framed thereunder and particularly those provisions contained in sections 26, 27, 28, 29, 32, 33, 35, 36, 39, 44 and 45 of the Act aforesaid (which are printed on the back of this certificate) you are hereby authorised to take charge of the property of the minor in trust, to collect and pay all just debts, claims and liabilities due to or by the estate of the minor, to institute or defend suits connected with that estate and generally to do and perform all acts which may be necessary to the due discharge of the trust vested in you, provided always that you shall not mortgage, or charge or transfer by sale, gift, exchange or otherwise, any part of the immovable property of your ward, or lease any part of that property for a term exceeding five years, or for any term extending more than one year beyond the date on which your ward will cease to be a minor, without the express sanction of this Court previously obtained; and that you shall keep regular accounts of your receipts and disbursements, with all vouchers and other documents necessary to establish their correctness, and shall carry out all orders issued to you by this Court under the aforesaid Act.Given under my hand and the seal of the Court this ______ day of _____ 19 _____.Extracts From the Guardians and Wards Act
