- In uncontested proceedings under the Act it shall be competent to the Court exercising jurisdiction therein to permit or direct, except when otherwise provided by any law or rule for the time being in force, that any particular fact or facts may be proved, or evidence upon any application may be given by affidavit. Except for reasons to be recorded, the Court shall examine the applicant and the proposed guardian, (if the latter is not the applicant) as to the age of the minor and the competency and the fitness of the proposed guardian and as to the necessity of the proposed appointment.
