(1)Every applications under the Act, subsequent to the determination of the original petition in which a guardian of the minor was appointed or declared, by the Court shall be, by interlocutory application as in Form No. G.W. 11 supported by an affidavit setting out relevant facts.(2)Unless the Court, for reasons to be recorded otherwise orders, or unless the written consent of the parties is filed in Court, notice of the application shall be given to every party to the original petition, and to such other persons interested in the person or property of the minor as the Court directs. The notice shall state the substance of the order prayed for , as in Form No. G.W. 12.
