(1)An application by any person other than the Collector for the appointment of a guardian for minor or for a declaration that he or any other person is a guardian of a minor, shall be made as an original petition in Form No. G.W. 1. An order for the protection of the person and property of a minor pending the appointment of a guardian may be as in Form No. G.W. 6.(2)Particulars. - In addition to the particulars required by Section 10 of the Act, it shall be stated in the application whether the minor is entitled to any property absolutely or subject to the rights and interests of any other person and whether any property is subject to any, and if so what encumbrances and all persons of the same degree of relationship, or of nearer degree than the proposed guardian, and where a female is proposed guardian, the nearest male relation of the minor shall also be specified.
