Report No. 133

Sixth Recommendation

(Section 7 of the Hindu Minority and Guardianship Act relating to guardianship of an adopted son to be amended).

5.6. As at present, section 7 of the Hindu Minority and Guardianship Act, 1956, is applicable in the context of natural guardianship of an adopted son. In view of the enactment of Hindu Adoptions and Maintenance Act which now enables a daughter also to be adopted, the aforesaid provision requires to be recast so as to be made applicable also to the guardianship of an adopted daughter who is a minor. So also the phrase "to the adoptive father and after him to the adoptive mother" needs to be substituted by the phrase "to the adoptive father and the adoptive mother jointly and severally" for the sake of removing the discrimination against women.

(See para. 4.8)

5.7. We recommend accordingly.

M.P. Thakkar,
Chairman.

Y.V. Anjaneyulu,
Member.

P.M. Bakshi,
Member.

C.V.C. Krishnamurty,
Member-Secretary.

New Delhi,
Dated: 29th August, 1989.