Section 11 in Guardians and Wards Act - Rules Framed by Punjab High Court
11. Annual Inspection of Wards by Courts.
- In the absence of sufficient reason to the contrary, all male wards should be produced before the Court once a year, and the Court should, so far as is possible, examine their physical, intellectual and moral conditions, and ask them whether they have any remarks to make on the subject of the management of their estates. To facilitate this arrangement the Court should maintain a list of all such wards.
