Section 19 in The Guardians and Wards Act, 1977 (1920 A.D.)
19. Guardian not to be appointed by the Court in certain cases.
- Nothing in this Chapter shall authorise the Court to appoint or declare a guardian of the property of a minor whose property is under the superintendence of a Court of Wards, or to appoint and declare a guardian of the person :-(a)of a minor who is a married female and whose husband is not, in the opinion of the Court, unfit to be guardian of her person, or(b)of a minor whose father is living and is not, in the opinion of the Court, unfit to be guardian of the person of the minor, or(c)of a minor whose property is under the superintendence of a Court of Wards competent to appoint a guardian of the person of the minor.
