Section 11(1) in The Guardians And Wards Act, 1890
(1)If the Court is satisfied that there is ground for proceeding on the application, it shall fix a day for the hearing thereof, and cause notice of the application and of the date fixed for the hearing(a)to be served in the manner directed in the [Code of Civil Procedure, 1882 (14 of 1882)] [See Order 7, Civil Procedure Code, 1908(5 of 1908).] on(i)the parents of the minor if they are residing in [any State to which this Act extends] [Substituted by Act 3 of 1951, Section 3 and Sch., for " a Part A State or a Part C State" .],(ii)the person, if any, named in the petition or letter as having the custody or possession of the person or property of the minor,(iii)the person proposed in the application or letter to be appointed or declared guardian, unless that person is himself the applicant, and(iv)any other person to whom, in the opinion of the Court, special notice of the application should be given; and(b)to be posted on some conspicuous part of the Court-house, and of the residence of the minor, and otherwise published in such manner as the Court, subject to any rules made by the High Court under this Act, thinks fit.
