- At the time of the appointment or declaration of a guardian, the Court shall, in all cases, require an inventory of all the property of the minor or minors and of all debts due from the estate to be furnished to the Court within six months under Section 34 (b) of the Act unless for reasons to be recorded it dispenses with the same, and shall fix a date for the inventory to be brought up for such further order as may thereon be necessary. Such inventory shall be in Form No. G.W. 18.
