63. Powers of Court in regarding to religious endowments of which ward is hereditary trustee or manager.
- If a ward is the hereditary trustee or manager of a temple, mosque or other religious establishment or endowment, the Court, notwithstanding anything contained in section 22 of the Religious Endowments Act, 1863, may make such arrangements as it thinks fit for the discharge, during the wardship of ward's duties as trustee or manager, provided that for the direct and personal management of the religious affairs of any such institution, establishment or endowment the Court shall appoint suitable persons other than [servants of the Government] [The words 'servants of the Grown' were substituted for the words 'officers of Government' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Croton' by the Adaptation Order of 1950.] and that the Court shall as far as possible restrict its superintendence to the preservation of the property belonging to the institution, establishment or endowment.
