- An application for the discharge or removal of a guardian shall be made by an interlocutory application as in Form No. G.W. 19 and except where the minor has attained majority, shall also pray for appointment of a guardian in place of the guardian to be discharged or removed. Notice of the application shall be given to all the parties on whom notice was issued on the original petition, and to such other persons as the Judge may think fit. An interim order of discharge or removal may be as in Form No. G.W. 20.
