Section 57 in The Assam Debt Conciliation Rules, 1937
57. Board may declare a guardian incompetent.
- If the Board is satisfied that the interest of a guardian or an authorised agent are adverse to those of the debtor or creditor whom he represents or that he is not adequately protecting the interests of such debtor or creditor, it may be an order declare him incompetent further to represent such debtor or creditor.
