Section 7 in The Court of Wards Act, 1977 (1920 A.D.)
7. Court of Wards, shall assume superintendence in cases in which an order is made under section 5 and may do so when Deputy Commissioner is appointed guardian under the State Court of Wards Act.
(1)When, in respect of any land-holder, an order is made by [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] under sub-section (1) or sub-section (2) of section 5, the Court of Wards shall assume the superintendence of the property of such land-holder, and may in its discretion also assume the superintendence of his person.(2)When [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'the Government or Wazir-Wazarat'.] is appointed or declared to be guardian of the person or property, or both, of a minor, under the provisions of section 18 of the State Guardian and Wards Act, he shall intimate the fact to the Court of Wards, and the Court of Wards may thereupon, in its discretion, either assume, or refrain from assuming, the superintendence of the person or property, or both (as the case may be), of such minor, and the provisions of this Act shall, if such superintendence be so assumed, apply to the person or property, or both (as the case may be), of such minor.
