Section 41(1) in The Guardians And Wards Act, 1890
(1)The powers of a guardian of the person cease(a)by his death, removal or discharge;(b)by the Court of Wards assuming superintendence of the person of the ward;(c)by the ward ceasing to be a minor;(d)in the case of a female ward, by her marriage to a husband who is not unfit to be a guardian of her person or, if the guardian was appointed or declared by the Court, by her marriage to a husband who is not, in the opinion of the Court, so unfit; or(e)in the case of a ward whose father was unfit to be guardian of the person of the ward, by the father ceasing to be so or, if the father was deemed by the Court to be so unfit, by his ceasing to be so in the opinion of the Court.
