Section 9 in Guardians and Wards Act - Rules Framed by Punjab High Court
9. Such cases to be treated as pending - minor to be produced before Court in such cases.
- When a guardian is required to submit yearly accounts to the Court, the case should, until the ward concerned attains his majority, be treated as pending and the ward should be produced before the Court on the dates on which returns have to be furnished by the guardian, such dates to be reckoned as dates of hearing and entered as such in the cause book of the Court.
