In the First Schedule, in Appendix H,-



(i)after Form No.2, the following Form shall be inserted, namely:-



"No.2A



LIST OF WITNESSES PROPOSES TO BE CALLED BY PLAINTIFF/DEFENDANT



(Order XVI, rule 1)



Name of the partyName and addresswhich purposes toof the witnessRemarks";call the witness



(ii)for Form No.11, the following Forms shall be substituted, namely:-



"No.11



NOTICE TO CERTIFICATED, NATURAL, OR, de factor GUARDIAN



(Order XXXII, rule 3)



(Title)



To



(Certified/Natural/de facto Guardian)



WHEREAS an application has been presented on the part of the plaintiff/on behalf of the minor defendant in the above suit for the appointment of a guardian for the suit for the minor defendant........, you (insert the name of the guardian appointed or declared by Court, or natural guardian, or the person in whose care the minor is) are hereby required to take notice that unless you appear before this Court on or before the day appointed for the hearing of the case and stated in the appended summons, and express your consent to act as guardian for the suit for the minor, the Court will proceed to appoint some other person to act as a guardian for the minor, for the purposes of the said suit.



Given under my hand and the seal of the Court, thisday of19.



[1] Judge.



No.11A



NOTICE TO MINOR DEFENDANT



(Order XXXII, rule 3)



(Title)



To



Minor Defendant



WHEREAS an application has been presented on the part of the plaintiff in the above suit for the appointment of as guardian for the suit for you, the minor defendant, you are hereby required to take notice to appear in this Court in person on theday of19 , ato'clock in the forenoon to show cause against the application, failing which the said application will be heard and determined ex parte.



Given under my hand and the seal of the Court, thisdayof19.



Judge.

FOOTNOTES:

1. Strike off the words which are not applicable