(1)Unless the Court for reasons to be recorded otherwise orders, a person appointed or declared as guardian of the property of a minor shall be required to give adequate security which shall ordinarily be in the form of a bond of himself and two or more sureties for twice the amount or value of the movable property in question and for the amount of the annual rents, profits or other income of the movable and immoveable property to be received or accounted for by the guardian and the bond shall be provided to be effective, and be not cancelled until after the expiry of three years after the attainment of majority by the minor.(2)A guardian shall inform the Court immediately on the death of any of his sureties and shall furnish security of another surety within one month of the death or within such further time as the Court may grant.
