Thursday, 28, Mar, 2024
 
 
 
Expand O P Jindal Global University

Hindu Minority and Guardianship Act, 1956


 

The Hindu Minority and Guardianship Act, 1956

(32 of 1956)

038

[25th August, 1956]

An Act to amend and codify certain parts of the law relating to minority and guardianship among Hindus.

Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:

  1. Short title and extent .(1) This Act may be called The Hindu Minority and Guardianship Act, 1956 .

[(2)] It extends to the whole of India [***]r and applies also to Hindus domiciled in the territories to which this Act extends who are outside the said territories.

Object & Reasons6
  1. Act to be supplemental to Act VIII of 1890.The provisions of this Act shall be in addition to, and not, save as hereinafter expressly provided, in derogation of, the Guardians and Wards Act, 1890.
  2. Application of Act.(1) This Act applies,

(a) to any person who is a Hindu by religion in any of its forms or developments, including a Virashaiva, a Lingayat or a follower of the Brahmo, Prarthana or Arya Samaj,

(b) to any person who is a Buddhist, Jaina or Sikh by religion, and

(c) to any other person domiciled in the territories to which this Act extends who is not a Muslim, Christian, Parsi or Jew by religion, unless it is proved that any such person would not have been governed by the Hindu Law or by any custom or usage as part of that law in respect of any of the matters dealt with herein if this Act had not been passed.

Explanation .The following persons are Hindus, Buddhists, Jainas or Sikhs by religion, as the case may be:

(i) any child, legitimate or illegitimate, both of whose parents are Hindus, Buddhists, Jainas or Sikhs by religion;

(ii) any child, legitimate or illegitimate, one of whose parents is a Hindu, Buddhist, Jaina or Sikh by religion and who is brought up as a member of the tribe, community, group or family to which such parent belongs or belonged; and

(iii) any person who is a convert or re-convert to the Hindu, Buddhist, Jaina or Sikh religion.

(2) Notwithstanding anything contained in sub-section (1), nothing contained in this Act shall apply to the members of any Scheduled Tribes within the meaning of clause (25) of article 366 of the Constitution unless the Central Government, by notification in the Official Gazette, otherwise directs.

(3) The expression Hindu in any provision of this Act shall be construed as if it included a person who, though not a Hindu by religion, is nevertheless, a person to whom this Act applies by virtue of the provisions contained in this section.

  1. Definitions.In this Act,

(a) minor means a person who has not completed the age of eighteen years;

(b) guardian means a person having the care of the person of a minor or of his property or of both his person and property, and includes

(i) a natural guardian,

(ii) a guardian appointed by the Will of the minors father or mother,

(iii) a guardian appointed or declared by a Court, and

(iv) a person empowered to act as such by or under any enactment relating to any Court of Wards;

(c) natural guardian means any of the guardians mentioned in section 6.

  1. Overriding effect of Act.Save as otherwise expressly provided in this Act,

(a) any text, rule or interpretation of Hindu Law or any custom or usage as part of that law in force immediately before the commencement of this Act shall cease to have effect with respect to any matter for which provision is made in this Act;

(b) any other law in force immediately before the commencement of this Act shall cease to have effect in so far as it is inconsistent with any of the provisions contained in this Act.

  1. Natural guardians of a Hindu minor.The natural guardians of a Hindu minor, in respect of the minors person as well as in respect of the minors property (excluding his or her undivided interest in joint family property), are

(a) in the case of a boy or an unmarried girl the father, and after him, the mother; provided that the custody of a minor who has not completed the age of five years shall ordinarily be with the mother;

(b) in the case of an illegitimate boy or an illegitimate unmarried girl the mother, and after her, the father;

(c) in the case of a married girl the husband:

Provided that no person shall be entitled to act as the natural guardian of a minor under the provisions of this section

(a) if he has ceased to be a Hindu, or

(b) if he has completely and finally renounced the world becoming a hermit (vanaprastha) or an ascetic (yati or sanyasi).

Explanation .In this section, the expressions father and mother do not include a step-father and a step-mother.

  1. Natural guardianship of adopted son.The natural guardianship of an adopted son who is a minor passes, on adoption, to the adoptive father and after him to the adoptive mother.
  2. Powers of natural guardian.(1) The natural guardian of a Hindu minor has power, subject to the provisions of this section, to do all acts which are necessary or reasonable and proper for the benefit of the minor or for the realization, protection or benefit of the minors estate; but the guardian can in no case bind the minor by a personal covenant.

(2) The natural guardian shall not, without the previous permission of the Court,

(a) mortgage or charge, or transfer by sale, gift, exchange or otherwise, any part of the immovable property of the minor; or

(b) lease any part of such property for a term exceeding five years or for a term extending more than one year beyond the date on which the minor will attain majority.

(3) Any disposal of immovable property by a natural guardian, in contravention of sub-section (1) or sub-section (2), is voidable at the instance of the minor or any person claiming under him.

(4) No Court shall grant permission to the natural guardian to do any of the acts mentioned in sub-section (2) except in case of necessity or for an evident advantage to the minor.

(5) The Guardians and Wards Act, 1890 (8 of 1890), shall apply to and in respect of an application for obtaining the permission of the Court under sub-section (2) in all respects as if it were an application for obtaining the permission of the Court under section 29 of that Act, and in particular

(a) proceedings in connection with the application shall be deemed to be proceedings under that Act within the meaning of section 4-A thereof;

(b) the Court shall observe the procedure and have the powers specified in sub-sections (2), (3) and (4) of section 31 of that Act; and

(c) an appeal shall lie from an order of the Court refusing permission to the natural guardian to do any of the acts mentioned in sub-section (2) of this section to the Court to which appeals ordinarily lie from the decisions of that Court.

(6) In this section, Court means the City Civil Court or a District Court or a Court empowered under section 4-a of the Guardians and Wards Act, 1890 (8 of 1890), within the local limits of whose jurisdiction the immovable property in respect of which the application is made is situate, and where the immovable property is situate within the jurisdiction of more than one such Court, means the Court within the local limits of whose jurisdiction any portion of the property is situate.

  1. 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 minors person or in respect of the minors 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 no 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 minors person or in respect of the minors 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 minors person or in respect of the minors property or in respect of both.

(5) The guardian so appointed by Will has the right to act as the minors guardian after the death of the minors 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.

  1. Incapacity of minor to act as guardian of property.A minor shall be incompetent to act as guardian of the property of any minor.
  2. De facto guardian not to deal with minors property.After the commencement of this Act, no person shall be entitled to dispose of, or deal with, the property of a Hindu minor merely on the ground of his or her being the de facto guardian of the minor.
  3. Guardian not to be appointed for minors undivided interest in joint family property.Where a minor has an undivided interest in joint family property and the property is under the management of an adult member of the family, no guardian shall be appointed for the minor in respect of such undivided interest:

Provided that nothing in this section shall be deemed to affect the jurisdiction of a High Court to appoint a guardian in respect of such interest.

  1. Welfare of minor to be paramount consideration.(1) In the appointment or declaration of any person as guardian of a Hindu minor by a Court, the welfare of the minor shall be the paramount consideration.

(2) No person shall be entitled to the guardianship by virtue of the provisions of this Act or of any law relating to guardianship in marriage among Hindus, if the Court is of opinion that his or her guardianship will not be for the welfare of the minor.

 

 

 
Related News & Articles :
Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Related judgement on Hindu Minority and Guardianship Act, 1956

Supriyo @ Supriya Chakraborty & Anr. Vs. Union of India, 2023 Latest Caselaw 802 SC Elumalai @ Venkatesan Vs. M. Kamala, 2023 Latest Caselaw 69 SC Association of Old Settlers of Sikkim Vs. Union of India, 2023 Latest Caselaw 32 SC Desh Raj Vs. Rohtash Singh, 2022 Latest Caselaw 964 SC Rajeswari Chandrasekar Ganesh Vs. State of Tamil Nadu & Ors., 2022 Latest Caselaw 566 SC Vasudha Sethi Vs. Kiran V. Bhaskar, 2022 Latest Caselaw 43 SC Aman Lohia Vs. Kiran Lohia, 2021 Latest Caselaw 148 SC SMRITI MADAN KANSAGRA vs. PERRY KANSAGRA, 2020 Latest Caselaw 578 SC JASMEET KAUR vs. STATE (NCT OF DELHI), 2019 Latest Caselaw 1250 SC VITHALDAS JAGANNATH KHATRI (D) THROUGH SMT. SHAKUNTALA ALIAS SUSHMI vs. THE STATE OF MAHARASHTRA REVENUE AND FOREST DEPARTMENT, 2019 Latest Caselaw 795 SC Sheoli Hati Vs. Somnath Das, 2019 Latest Caselaw 554 SC Murugan Vs. Kesava Gounder (D) through LRS., 2019 Latest Caselaw 174 SC Dr. Amit Kumar Vs. Dr. Sonila & Ors. [October 26, 2018], 2018 Latest Caselaw 791 SC Santhini Vs. Vijaya Venketesh [October 09, 2017], 2017 Latest Caselaw 733 SC Shayara Bano Vs. Union of India and others [August 22, 2017], 2017 Latest Caselaw 598 SC Jitender Arora & Ors. Vs. Sukriti Arora & Ors. [FEBRUARY 17, 2017], 2017 Latest Caselaw 147 SC Vivek Singh Vs. Romani Singh [FEBRUARY 13, 2017], 2017 Latest Caselaw 126 SC Narayan Vs. Babasaheb & Ors. [April 5, 2016], 2016 Latest Caselaw 268 SC L.C. Hanumanthappa (Since Dead) Represented By His LRS. Vs. H.B. Shivakumar [August 26, 2015], 2015 Latest Caselaw 561 SC ABC Vs. The State (NCT of Delhi) [July 06, 2015], 2015 Latest Caselaw 439 SC Surya Vadanan Vs. State of Tamil Nadu & Ors. [February 27, 2015], 2015 Latest Caselaw 165 SC Roxann Sharma Vs. Arun Sharma [February 17, 2015], 2015 Latest Caselaw 122 SC Saroj Vs. Sunder Singh & Ors. [NOVEMBER 25, 2013], 2013 Latest Caselaw 815 SC Gaytri Bajaj Vs. Jiten Bhalla [October 05, 2012], 2012 Latest Caselaw 575 SC Gaytri Bajaj Vs. Jiten Bhalla, 2011 Latest Caselaw 913 SC Sri Indra Das Vs State of Assam, 2011 Latest Caselaw 107 SC Shyamrao Maroti Korwate Vs. Deepak Kisanrao Tekam [2010] INSC 742 (14 September 2010), 2010 Latest Caselaw 676 SC Mohan Kumar Rayana Vs. Komal Mohan Rayana [2010] INSC 531 (6 April 2010), 2010 Latest Caselaw 257 SC Nil Ratan Kundu & ANR. Vs. Abhijit Kundu [2008] INSC 1334 (8 August 2008), 2008 Latest Caselaw 697 SC Anuj Garg & Ors Vs. Hotel Association of India & Ors [2007] Insc 1226 (6 December 2007), 2007 Latest Caselaw 13 SC

Click here to view all Supreme Court (SC) Judgements on Hindu Minority and Guardianship Act, 1956