Section 35 in The Rajasthan Court of Wards Act, 1951
35. Collector when to discharge the duties of guardian or manager.
- If no guardian of the person or the estate of a ward is appointed by the Court of Wards, the Collector specified in the order of assumption under section 15, or any other Collector whom the Court of Wards may appoint in this behalf, shall be competent to do, under the orders of the Court of Wards, any thing that might be lawfully done by a guardian or a manager.
