Section 43 in The Rajasthan Court of Wards Act, 1951
43. Establishments and expenses.
- The Court of Wards, may from time to time, order such establishments to be entertained and expenses to be incurred as it shall consider requisite for the care and management of the persons and estates under its superintendence, and generally for all the purposes of this Act, and may order that such expenses be charged against the estate of the ward generally or against any one or more properties for the purposes of which such establishments are, or have been entertained or such expenses have been incurred.
