Section 43 in The Guardians and Wards Act, 1977 (1920 A.D.)
43. Orders for regulating conduct or proceedings of guardians, and enforcement of those orders.
(1)The Court may, on the application of any person interested or of its own motion, make an order regulating the conduct or proceedings of any guardian appointed or declared by the Court.(2)Where there are more guardians than one of a ward and they are unable to agree upon a question affecting his welfare, any of them may apply to the Court for its direction, and the Court may make such order respecting the matter in difference as it thinks tit.(3)Except where it appears that the object of making an order under sub-section (1) or sub-section (2) would be defeated by the delay, the Court shall, before making the order, direct notice of the application therefor or of the intention of the Court to make it, as the case may be, to be given, in a case under sub-section (1), to the guardian or, in a case under sub-section (2), to the guardian who has not made the application.(4)In case of disobedience to an order made under sub-section (1) or sub-section (2), the order may be forced in the same manner as an injunction granted under Order XXXIX, rules 1 and 2 of the First Schedule to the Code of Civil Procedure, in a case under sub-section (1), as if the ward were the plaintiff and the guardian were the defendant or, in a case under sub-section (2), as if the guardian who made the application were the plaintiff and the other guardian were the defendant.(5)Except in a case under sub-section (2), nothing in this section shall apply to a Collector who is, as such, a guardian.
