- The Court may appoint one or more managers for property of any ward, and one or more guardians for the care of the person of any ward under the charge of the Court and may control and remove any manager or guardian so appointed.[When any person, other than a proprietor of whose property the Court has taken charge under clause (d) of sub-section (1) of Section 6 or a trustee of whose trust property the Court has taken charge under clause (e) of the said sub-section, becomes a ward, the Court may, as its discretion, confirm or refuse to recognise any appointment of a person to be the guardian of such ward which may have been made by a will.] [Substituted by Section 20 of Bihar Act 4 of 1940.]
