Section 15 in Guardians and Wards Act - Rules Framed by Punjab High Court
15. Court may pass order for proper education of the ward in certain cases.
- When it appears to the Court, at the annual inspection of the ward or otherwise, that orders are required as to the education of the ward, the Court should pass such orders as appear to suit the case, regard being had to the present position and future prospects of the ward's family and the intellectual capabilities of the ward himself.
