Section 6 in Guardians and Wards Act - Rules Framed by Punjab High Court
6. Time to be fixed for filing bonds. Allowance of Guardians and other orders.
- Orders in respect of (a) the execution, or otherwise, of such bond, and (b) the amount, if any, of the allowance to be paid to the guardian, shall be made by the Court at the time of appointing the guardian. When a bond is required the Court shall fix the time within which such bond is to be furnished and the order of appointment shall be made conditional on furnishing the bond.
