(2)The State Government shall have the power under the Guardians and Wards Act, 1890 to be an ex officio guardian within the meaning of that Act in respect of the children under his care and shall have the right to apply to the competent Court for administration of the property of the child. In case of a child without natural guardian the jurisdiction of State Government as guardian shall extend to the age of attaining majority in terms of the Guardians and Wards Act.
