Section 57 in The Rajasthan Court of Wards Act, 1951
57. Appointment of representatives in Civil Court.
- When in any suit or proceeding two or more wards, being parties, have conflicting interests, the Court of Wards shall appoint for each such ward a representative, and the said representative shall thereupon conduct or defend the case on behalf of the Ward whom he represents, subject to the general control of the Court of Wards.
