Section 2(g) in The Assam Elementary Education (Provincialisation) Act, 1974
(g)"Guardian" means the person to whom the duty of taking care of bringing up or the custody of the child has been entrusted by the law or custom or by any lawful authority or who has in fact accepted or assumed such duty or has actual custody of such child or where such guardian cannot be readily ascertained of such person as the local authority shall decide;
