Report No. 257

2. Amendment of Section 17 - In the Guardians and Wards Act, 1890 (hereinafter referred to as the principal Act), in section 17,

(i) for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) In appointing or declaring the guardian of a minor, the welfare of the minor shall be the paramount consideration.";

(ii) after sub-section (1), the following sub-section shall be inserted, namely:-

"(1A) Subject to the provisions of sub-section (1), the court shall have due regard to the law to which the minor is subject, in appointing or declaring the guardian of that minor."