Section 22 in The Hyderabad Court of Wards Act, 1350 F
22. Who may appoint guardian.
(1)No person being the next legal heir of a ward or appearing to have a direct or indirect advantage in the death or continued disqualification of such ward, shall be appointed as a guardian :Provided that, the Court may, at its discretion, appoint as guardian, the mother of a ward or any person who was appointed as guardian by will by any person empowered to make such appointment.(2)Where a ward belongs to female sex a female shall be appointed to be her guardian, unless the Court, for special reasons otherwise directs. A male guardian shall be appointed for a minor who is a male above seven years of age :Provided that, no guardian shall ordinarily be appointed for a female ward whose husband is an adult.
