Guardians and Wards Act,1890
40. Discharge of guardian
(1) If a guardian appointed or declared by the court desires to
resign his office, he may apply to the court to be discharged.
(2) If the court finds that there is sufficient reason for the
application, it shall discharge him, and if the guardian making the application
is the Collector and the State Government approves of his applying to be
discharged, the court shall in any case discharge him.