Report No. 133

Removal of Discrimination against Women in Matters Relating to Guardianship and Custody of Minor Children and Elaboration of the Welfare

Contents
Chapter I	Introduction
	Introduction
Chapter II	Title Present Law
	Judicial orders as to custody
	Section 6 of the Hindu Minority and Guardianship Act, 1956
	Section 13, Act of 1956
	Qualifications to provision regarding natural guardians
	Guardians and Wards Act, 1890
	Procedural sections in Act of 1890
	Sections of the Act of 1890 quoted
Chapter III	The Need for Spelling Out Some Important Considerations in the Application of the Welfare Principle and for Amplification of the Relevant Provisions to this End
	Need for Spelling Out Some Important Considerations in the Application of the Welfare Principle and for Amplification of the Relevant Provisions to this End
	Andhra Pradesh Case
	Earlier Bombay Case
	Later Bombay cases
	Delhi Case
	Another Delhi Case
	Gujarat Case
	Mysore Case
	A Case from Peshawar
	Punjab Case
	Rajasthan Case
	Allahabad Case
Chapter IV	'What' Changes are Required to be made in the Existing Law and 'Why'?
	'What' Changes are Required to be made in the Existing Law and 'Why'?
	Recommendation for amending the Act of 1956, section 6
	Need for amendment as to custody
	Need of mother's care for child of tender age
	Amplification of the welfare principle
	Ordinarily a minor not to be obliged to stay with his or her step-mother
	In considering the claim of grand-parents, whether they are paternal grand-parents or maternal grand-parents is a matter of no consequence
	Natural guardian of an adopted son and adopted daughter
Chapter V	Recommendations
	First Recommendation
	Second Recommendation
	Third Recommendation
	Fourth Recommendation
	Fifth Recommendation
	Sixth Recommendation