696. [ [Inserted by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110). Published in U. P. Gazette, Part II, dated 4-1-1992.]
Where an order appointing a guardian is made by the court, immediate intimation of the same shall be given to the Ministry of Social Welfare, Government of India and the Department of Social Welfare of the Government of State in which the court is situated alongwith copies of the order.]
