Section 31(2) in The Guardians and Wards Act, 1977 (1920 A.D.)
(2)The order granting the permission shall recite the necessity or advantage, as the case may be, describe the property with respect to which the act permitted is to be done, and specify such conditions, if any as the Court may see fit to attach to the permission; and it shall be recorded, dated and signed by the Judge of the Court; with his own hand, or when from any cause he is prevented from recording the order with his own hand, shall be taken down in writing from his dictation and be dated and signed by him.
