662. Ministerial Officer of Judicial Department not to be appointed guardian.
- No ministerial official employed in the district Civil Court shall be appointed or declared as such official to be guardian of the person or 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.
