Section 5(3) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(3)Procedure for removal of limited guardian.-(i)The designated authority, upon receiving an application for removal of a limited guardian from the person with disability or a parent or a relative of a person with disability or a registered organization on the grounds such as failure to fulfill obligations, abuse of powers, abuse or neglecting a person with disability, misappropriation or neglecting the property or any other genuine reasons shall appoint a team of investigators consisting not less than three persons.(ii)The team shall consist of the District Differently Abled Welfare Officer, one representative of any association for the persons with disabilities or a registered organization and any other official or non official as nominated by the designated authority.(iii)The team of investigators shall submit their report within a period of ten days.(iv)Upon receiving the report of the investigation team, the designated authority shall take the final decision within the period of ten days on the removal of the limited guardian against whom the complaint has been received after giving the said guardian an opportunity of being heard.(v)The designated authority shall record in writing its reasons for removal of the limited guardian or rejection of the application.(vi)The designated authority shall have power to suspend the limited guardianship with immediate effect, without notice, pending his removal, if the designated authority is satisfied that grave and irreversible harm will be caused to the persons with disabilities on account of the continuance of the limited guardianship or when the person with disability himself applies for a revocation of the limited guardianship.
