Guardians and Wards Act,1890

[Act No. 8 of Year 1890, dated 21st. March, 1890]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Title, extent and commencement
2	[Repealed by the Repealing Act, 1938, s. 2 and Sch.]
3	Saving of jurisdiction of Courts of Wards and Chartered High Courts
4	Definitions
Chapter II	Appointment And Declaration Of Guardians
5	Power of parents to appoint in case of European British subjects
6	Saving of power to appoint in other cases
7	Power of the court to make order as to guardianship
8	Persons entitled to apply for order
9	Court having jurisdiction to entertain application
10	Form of application
11	Procedure on admission of application
12	Power to make interlocutory order for production of minor and interim protection of person and property
13	Hearing of evidence before making of order
14	Simultaneous proceedings in different courts
15	Appointment or declaration of several guardians
16	Appointment or declaration of guardian for property beyond jurisdiction of the court.
17	Matters to be considered by the court in appointing guardian
18	Appointment or declaration of Collector in virtue of office
19	Guardian not to be appointed by the court in certain cases
Chapter III	Duties, Rights And Liabilities Of Guardians General
20	Fiduciary relation of guardian to ward
21	Capacity of minors to act as guardians
22	Remuneration of guardian
23	Control of Collector as guardian
24	Duties of guardian of the person
25	Title of guardian to custody of ward
26	Removal of ward from jurisdiction
27	Duties of guardian of property
28	Powers of testamentary guardian
29	Limitation of powers of guardian of property appointed or declared by the court
30	Voidability of transfers made in contravention of section 28 or section 29
31	Practice with respect to permitting transfers under section 29
32	Variation of powers of guardian of property appointed or declared by the court
33	Right of guardian so appointed or declared to apply to the court for opinion in management of property of ward.
34	Obligations on guardian of property appointed or declared by the court
34A	Power to award remuneration for auditing accounts
35	Suit against guardian where administration
36	Suit against guardian where administration-bond was not taken
37	General liability of guardian as trustee
38	Right of survivorship among joint guardians
39	Removal of guardian
40	Discharge of guardian
41	Cessation of authority of guardian
42	Appointment of successor to guardian dead, discharged or removed
Chapter IV	Supplemental Provisions
43	Orders for regulating conduct or proceedings of guardian, and enforcement of those orders
44	Penalty for removal of ward from jurisdiction
45	Penalty for contumacy
46	Reports by Collectors and subordinate Courts
47	Orders appealable
48	Finality of other orders
49	Costs
50	Power of High Court to make rules
51	Applicability of Act to guardians already appointed by Court
52	Amendment of Indian Majority Act
53	Amendment of Chapter XXXI of the Code of Civil Procedure

An Act to consolidate and amend the law relating to guardians and wards

WHEREAS it is expedient to consolidate and amend the law relating to guardian and ward; it is hereby enacted as follows:-