681. Guardian not to be discharged till accounts passed.
- Unless the Court, for reasons to be recorded, otherwise orders, a guardian shall not be discharged from his liabilities until he has filed and passed his accounts, and has paid into Court any balance shown in his accounts as due from him, and except where the minor attained majority notice of the application shall be given to all parties to the original petition and to all persons interested in the property of the minor. An order for taking accounts and the final order of discharge may be as in Form Nos. G.W. 21 and G.W. 22 respectively.
