Guardians and Wards Act,1890
25. Title of guardian to custody of ward
(1) If a ward leaves or is removed from the custody of a
guardian of his person, the court, if it is of opinion that it will be for the
welfare of the ward to return to the custody of the guardian, may make an order
for his return and for the purpose of enforcing the order may cause the ward to
be arrested and to be delivered into the custody of the guardian.
(2) For the purpose of arresting the ward, the court may
exercise the power conferred on a Magistrate of the first class by section 100
of the Code of Criminal Procedure, 1882 (10 of 1882)16.
(3) The residence of a ward against the will of his guardian
with a person who is not his guardian does not of itself terminate the
guardianship.