Section 37 in Bihar Disqualified Owners' (Management of Property) Act, 1952
37. Removal of guardian.
- The District Judge may remove the guardian appointed under the first proviso to Section 36, for any of the following causes, namely:(a)for abuse of his trust;(b)for continued failure, or for incapacity to perform the duties of his trust;(c)for continuous disregard of any provisions of this Chapter or of any order of the Court;(d)for conviction of an offence implying, in the opinion of the District Judge, a defect of character which unfits him to be the guardian;(e)for having an interest adverse to the faithful performance of his duties;(f)for ceasing to reside within the local limits of the jurisdiction of the District Judge; and(g)for bankruptcy or insolvency.
