Section 390 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
390. Discharge of guardian, etc.
(1)When the guardian, guardian ad-litem, curator ad-litem, member of the family council, or the administrator wishes to be discharged as such, he shall present an application giving the grounds for seeking discharge and file a list of witnesses and documents on which he relies.(2)The court shall, after recording evidence, if necessary, and hearing the parties, pass appropriate orders.
