Report No. 133

2.3. Section 13, Act of 1956.-

Section 6 of the Hindu Minority and Guardianship Act, 1956 must be read with section 13 of the Act which is quoted below:-

"13. Welfare of minor to be paramount consideration.-(1) In the appointment or declaration of any person as guardian of a Hindu minor by a court, the welfare of the minor shall be the paramount consideration.

(2) No person shall be entitled to guardianship by virtue of the provisions of this Act or of any law relating to guardianship in marriage among Hindus, if the court is of opinion that his or her guardianship will not be for the welfare of the minor".