Section 7(2) in The Rajasthan Court of Wards Act, 1951
(2)The Court of Wards may,with the sanction of the Government, from time to time, delegate any of its powers to such [x x x] [Omitted by Rajasthan Act 3 of 1962] Collectors or other persons as aforesaid, and may at any time with the like sanction revoke such delegation.
