Section 18 in The Central Provinces Court of Wards Act, 1899
18. Delegation of powers by Court of Wards.
(1)With the general or special sanction of the [Commissioner] [Substituted for the words 'State Government' by Bombay VIII of 1958.], the Court of Wards may, from time to time, delegate all or any of its powers to [any Sub Divisional Officer in any district] [Substituted by Bombay VIII of 1958.] 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.(2)[Subject to any general or special orders of the Commissioner, the Court of Wards may exercise all or any of the powers under this Act through a Sub-Divisional Officer whom it may appoint in this behalf and subject to like orders, any such Sub-Divisional Officer may exercise all or any of the powers delegated to him under this Act through any Revenue Officer not below the rank of a Tahsildar.] [Substituted by Bombay VIII of 1958.]
