Section 18(1) in The Central Provinces Court of Wards Act, 1899
(1)With the general or special sanction of the State Government, the Court of Wards may, from time to time, delegate all or any or its powers to the Deputy Commissioner of any district in which any part of the property of a Government Ward is situated, or to any other person whom it may appoint in this behalf; and may, at any time, with the like sanction, revoke such delegation.
