Guardians and Wards Act,1890
19. Guardian not to be appointed by the court in certain
cases
Nothing in this Chapter shall authorize the court to appoint or
declare a guardian of the property of a minor whose property is under the
superintendence of a Court of Wards or to appoint or declare a guardian of the
person-
(a) of a minor who is married female and whose husband is not,
in the opinion of court, unfit to be guardian of her person; or
(b) 15[* * *] of a minor whose father is living and is not in
the opinion of the court, unfit to be guardian of the person of the minor; or
(c) of a minor whose property is under the superintendence of a
Court of Wards competent to appoint a guardian of the person of the minor.