Section 58 in The Hyderabad Court of Wards Act, 1350 F
58. Appointment of guardian before release.
(1)When the Court decided io withdraw its superintendence from the person and property of any minor, it may, before withdrawing such superintendence, by an order in writing, appoint any person to be the guardian of the person or property or of both of the minor.(2)The appointment of guardian shall take effect from the date of release.(3)In appointing a guardian under this section, the Court shall have due regards for the provisions of [sections 3 and 17 of the Guardians and Wards Act, 1890 (Central Act VIII of 1890)] [Substituted by A.O., 1956.].(4)Every such appointment shall be notified to the District Judge within whose jurisdiction the property of the minor or any part thereof is situated.(5)Such a guardian shall be deemed to have been appointed by the District Judge and to be subordinate to him, and shall have, and be subject to the same rights, duties and liabilities as a guardian appointed under [the Guardians and Wards Act, 1890 (Central Act VIII of 1890)] [Substituted by A.O., 1956.].
