35. Appointment, removal and control of guardians and tutors.
(1)The Court of Wards may from time to time appoint guardians for the care of the persons of such wards as are minors or of unsound mind or are suffering from any physical or mental defect or infirmity, or are females and unmarried, and may control and remove such guardians; and no appointment of a guardian for any ward shall be valid unless and until it has been confirmed by the Court of Wards.(2)In appointing a guardian under this section, the Court of Wards shall be guided, as far as may be, by the provisions of section 17 of the Patiala Guardians and Wards Act, 2002 (V of 2002), and if a ward leaves or is removed from the custody of a guardian appointed under this section, the Deputy Commissioner of the district specified in the notification issued under section 9 may exercise the powers conferred by section 25 of the said Act on a court as defined in that Act.(3)The Court of Wards may appoint any person to be the tutor of any minor male ward and may control and remove such tutor. Every tutor so appointed shall discharge such duties and regulate his conduct in such manner as the Court of Wards may from time to time direct.
