Section 37 in The Rajasthan Court of Wards Act, 1951
37. Disabilities of wards.
- A ward shall not be competent-(a)to transfer or create any charge on, or interest in, any part of his estate which is under the superintendence of the Court of Wards, or to enter into any contract which may involve him in pecuniary liability';but nothing in this clause shall be deemed to effect the capacity of a ward to enter into a contract of marriage : provided that he shall not incur in connection therewith any pecuniary liability except such as, having regard to the personal law to which he is subject, and to his rank and circumstances, the Court of Wards, may, in wilting declare to be reasonable:(b)to adopt without the consent in writing of the Court of Wards;(c)to dispose of his property by will without the consent in writing of the Court of Wards given either previously or subsequently to the making of the will but during the life-time of the testator.
