Report No. 257

2. Amendment of Section 6 - In the Hindu Minority and Guardianship Act, 1956 (hereinafter referred to as the principal Act) in section 6,

(1) for clause (a), the following clause shall be substituted, namely:-

"(a) in the case of a boy or an unmarried girl - the mother and the father;";

(2) the Explanation shall be numbered as Explanation 1, and after the Explanation as so numbered, the following Explanation shall be inserted, namely:-

"Explanation 2. - For the purpose of clause (a), unless joint custody is granted by the court under Chapter IIA of the Guardians and Wards Act, 1890, the custody of a minor who has not completed the age of five years shall ordinarily be with the mother."