Report No. 83
3.6. Act not exhaustive.-
The Act of 1890 does not deal with the entire law relating to guardian ship. It does not, for example, contain provisions as to who are to be the natural guardians of minors. The Act, in the first place, deals with the jurisdiction of Courts in regard to guardianship, such as
(i) appointment and declaration of guardians,
(ii) removal of guardians,
(iii) control of guardians by the Court, and
(iv) orders as to custody.
Secondly, it deals with the duties and liabilities of guardians of all classes.
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