Section 22(1) in The Hyderabad Court of Wards Act, 1350 F
(1)No person being the next legal heir of a ward or appearing to have a direct or indirect advantage in the death or continued disqualification of such ward, shall be appointed as a guardian :Provided that, the Court may, at its discretion, appoint as guardian, the mother of a ward or any person who was appointed as guardian by will by any person empowered to make such appointment.
