Section 45 in The Rajasthan Revenue Courts Manual, 1956
45. Affidavit in application for appointment of a guardian or next friend.
- The affidavit accompanying an application for the appointment of a guardian ad litem or next friend of a minor shall state-(a)whether or not the minor has a guardian appointed under the Guardian and Wards Act or under any other Act and if so. his name and address,(b)the name and address of the father of the natural guardian of the minor,(c)the name and address of the person in whose care the minor is living,(d)how the person sought to be appointed guardian or next friend is related to the minor.(e)that the person sought to be appointed guardian or next friend has interest in the matters of controversy in the case adverse to that of the minor and that he is a fit person to be so appointed, and(f)whether the minor is less than ten years of age.The above provisions shall apply with necessary adaptations and modifications to an affidavit accompanying an application for appointment of a guardian ad litem and next friend of a person of unsound mind.
