6. Assumption of superintendence where appointed guardian.
- Where any [Government Officer] [These words were substituted for the words 'servant of the Crown' by the Adaptation of Laws Order, 1950.] is appointed or declared to be guardian of the property, or of the person and property, of a minor under section 7, sub-section (1), of the [Guardians and Wards Act, 1890] [Central Acts.], he shall intimate the fact to the Court of Wards, and the Court of Wards may thereupon, with the previous sanction of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], assume the superintendence of the property, or of the person and property of such minor.
