Section 35(1) in The Pepsu Court of Wards Act, 2008
(1)The Court of Wards may from time to time appoint guardians for the care of the persons of such wards as are minors or of unsound mind or are suffering from any physical or mental defect or infirmity, or are females and unmarried, and may control and remove such guardians; and no appointment of a guardian for any ward shall be valid unless and until it has been confirmed by the Court of Wards.
