7. Superintendence not to be assumed where guardian appointed except with consent of District Court.
- The Court of Wards shall not assume the superintendence of the property, or of the person and property, of any minor of whose property, or of whose person and property,-(a)a guardian has been appointed by will or other instrument, or(b)a guardian other than [a [Government Officer] [The words 'a servant of the Crown' were substituted for the words 'an Officer of Government' by the Adaptation of Indian Laws Order In Council.] ] has been appointed as declared under section 7, sub-section (1), of the [Guardians and Wards Act, 1890] [Central Acts.],except with the previous consent of the District Court.
