Section 383(5) in High Court of Chhattisgarh Rules, 2005
(5)When a guardian is appointed or declared under the Act, he shall be furnished with a certificate of guardianship in Form C prescribed (11-285) and his attention should be drawn to the provisions of Section 26, 27, 28, 29, 32, 33, 35, 36 39, 44 and 45 of the Act, which contains the following instructions and information : -(a)That he shall not remove the ward from the limits of the Court's jurisdiction (section 26 of the Act).(b)That he should take due care of the properties entrusted to him in the manner stated in Section 27.(c)That he is not authorized to make transfer or do any of the acts mentioned in Section 28 and 29 without the permission of the Court.(d)That in the case of a guardian, other than the Collector, his powers are liable to be restricted or extended by order of the Court (Section 32).(e)That he can, in the case of necessity, submit any question relating to the management of the property of his ward for the opinion or advice of the Court (Section 33).(f)That in cases mentioned in Section 35 and 36, the remedies provided therein are available against him.(g)That for reasons stated in Section 39, he is liable to be removed from his office.(h)That for reasons given in Section 44 and 45, he is liable to the penalties stated therein.(i)That he is in general bound by the provisions of the Act, the rules framed or to be framed thereunder and the order of the Court passed under the Act. His attention shall also be drawn to any special restrictions on the powers as guardian which may be imposed by the Court at the time of issuing the certificate.Note. - No ministerial officer employed in the Judicial Department shall be appointed or declared as such officer to be guardian of the person or the property of a minor nor shall any such official be appointed or declared as aforesaid in his private capacity, unless he has been appointed by will or other instrument or is by reason of relationship to the minor or other special circumstances unconnected with his official position suited to act as guardian.
