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Union of India - Section

Section 19 in The Guardians And Wards Act, 1890

19. Guardian not to be appointed by the Court in certain cases

Nothing in this Chapter shall authorise the Court to appoint or declare a guardian of the property of a minor whose property is under the superintendence of a Court of Wards, or to appoint or declare a guardian of the person
(a)of a minor who is a married female and whose husband is not, in the opinion of the Court, unfit to be guardian of her person, or
(b)[ of a minor, other than a married female, whose father or mother is living and is not, in the opinion of the court, unfit to be guardian of the person of the minor, or] [ Substituted by Personal Laws (Amendment) Act, 2010 (No. 30 of 2010)].
(c)of a minor whose property is under the superintendence of a Court of Wards competent to appoint a guardian of the person of the minor.
Clause (b) substituted by Act 30 of 2010, before substitution clause (b) read as;(b)[* * *] [The words " subject to the provisions of this Act with respect to Europeal British subjects" omitted by Act 3 of 1951, Section 3 and Sch.]of a minor whose father is living and is not, in the opinion of the Court, unfit to be guardian of the person of the minor, or