Section 31(3) in The Guardians And Wards Act, 1890
(3)The Court may in its discretion attach to the permission the following among other conditions, namely:(a)that a sale shall not be completed without the sanction of the Court;(b)that a sale shall be made to the highest bidder by public auction, before the Court or some person specially appointed by the Court for that purpose, at a time and place to be specified by the Court, after such proclamation of the intended sale as the Court, subject to any rules made under this Act by the High Court, directs;(c)that a lease shall not be made in consideration of a premium or shall be made for such term of years and subject to such rents and covenants as the Court directs;(d)that the whole or any part of the proceeds of the Act permitted shall be paid into the Court by the guardian, to be disbursed therefrom or to be invested by the Court on prescribed securities or to be otherwise disposed of as the Court directs.
