Section 35(1) in The Central Provinces Court of Wards Act, 1899
(1)Where, in exercise of the power conferred by Section 34, the Court of Wards decides to withdraw its superintendence from the person and property of any minor, it shall, before such withdrawal, by an order in writing, appoint some person to be guardian of the person or property, or both, of the minor, and such appointment shall take effect from the date of such release.
