Hindu Minority and Guardianship Act, 1956
9.Testamentary guardians and their powers.-
(1) A Hindu father entitled to act as the natural guardian of
his minor legitimate children may, by will appoint a guardian for any of them
in respect of the minor's person or in respect of the minor's property (other
than the undivided interest referred to in section 12) or in respect of both.
(2) An appointment made under sub-section (1) shall have not
effect if the father predeceases the mother, but shall revive if the mother
dies without appointing, by will, any person as guardian.
(3) A Hindu widow entitled to act as the natural guardian of her
minor legitimate children, and a Hindu mother entitled to act as the natural
guardian of her minor legitimate children by reason of the fact that the father
has become disentitled to act as such, may, by will, appoint a guardian for any
of them in respect of the minor's person or in respect of the minor's property
(other than the undivided interest referred to in section 12) or in respect of
both.
(4) A Hindu mother entitled to act as the natural guardian of
her minor illegitimate children may; by will appoint a guardian for any of them
in respect of the minor's person or in respect of the minor's property or in
respect of both.
(5) The guardian so appointed by will has the right to act as
the minor's guardian after the death of the minor's father or mother, as the
case may be, and to exercise all the rights of a natural guardian under this
Act to such extent and subject to such restrictions, if any, as are specified
in this Act and in the will.
(6) The right of the guardian so appointed by will shall, where
the minor is a girl, cease on her marriage.