Section 143 in Rules of the High Court of Judicature for Rajasthan, 1952
143. Affidavit on application, for appointment of guardian or next friend.
(1)The affidavit accompanying an application for the appointment of a guardian ad litem or next friend of a minor shall State-(a)whether or not the minor has a guardian appointed under the Guardians and Wards Act, and if so. his name and address:(b)the name and address of the father or other natural guardian of the minor:(c)the name and address of the person in whose care the minor is living:(d)how the person sought to be appointed guardian or next friend is related to the minor:(e)that the person sought to be appointed guardian or next friend has no interest in the matters in controversy in the case adverse to that of the minor and that he is a fit person to be so appointed: and(f)whether the minor is less than ten years of age.(2)The provisions contained in sub-rule (1) shall apply mutatis mutandis to an affidavit accompanying an application for appointment of a guardian ad litem or next friend of a person of unsound mind.
