Guardianship of Individuals with Special Needs : India’s Evolving Legal Regime
by Aditi Sharma† and Vatsal Singh††
Cite as: 2023 SCC OnLine Blog Exp 37
Mental Health Act
“Institutional framework in National Trust Act not confined only to persons with autism, cerebral palsy, and mental retardation”; Madras High Court allows appointment of legal guardian for schizophrenic woman
Madras High Court stated that the expression “person suffering from multiple disability” under 1999 Act will be equivalent in meaning to “person with benchmark disability” under Persons with Disabilities Act, 2016. Thus, allowed the petitioner to be appointed as a guardian to her sister, suffering from schizophrenia.
Filing Procedure for Free Legal Aid
Article 39-A of the Constitution of India provides that the State shall secure that the operation of the legal system, promotes justice
Guardian for the Material Affairs of an Adult
by Shrinivas Deshmukh†
UK SC | Personal liberty cannot be impinged by Community Treatment Order
Supreme Court of United Kingdom: A five-Judge bench comprising Lady Hale, Lord Kerr, Lord Wilson, Lord Black, Lord Lloyd Jones, JJ. disposed