Section 7(5) in Punjab Rights of Persons with Disabilities Rules, 2019
(5)While granting the support of such limited guardianship, the Court or the designated authority shall consider a suitable person to be appointed as a limited guardian in the following preference of merit:-(a)The parents or adult children of the person with disability.(b)Immediate brother or sister.(c)Other Blood relatives or care givers or prominent personality of the locality.
