The Court may appoint one or more managers for the property of any ward, and one or more guardians for the care of the person of any ward, under the charge of the Court, and may control and remove any manager or guardian so appointed.On any disqualified proprietor becoming a ward, the Court may, at its discretion confirm or refuse to recognize any appointment of a person to be guardian of such disqualified proprietor which may have been made by a will.
