(1)The Court may appoint managers for the property, and guardians for the person of any ward, and may control or remove any manager or guardian so appointed:Provided that it shall not appoint a guardian for any person who has become a ward in pursuance of an order under section 18.(2)Any appointment made under this section shall terminate when the Court ceases to exercise superintendence over the person for whom a guardian, or over property for which a manager, has been appointed.
