Section 19(1) in The Bombay Court of Wards Act, 1905
(1)[Where the Collector is not the Court of Wards] [This portion was inserted by Bombay 28 of 1950, Schedule.] with the general or special sanction of the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.], the Court of Wards may, from time to time, delegate all or any of its powers to the Collector of any district in which any part of the property of a Government ward is situated, or to any other officer not below the rank of an Assistant or Deputy Collector whom it may appoint in this behalf, and may, at any time, with the like sanction, revoke such delegation.
