Section 54 in The Rajasthan Court of Wards Act, 1951
54. Exercise of discretion not to be questioned in Civil Court, certain officers protected from suits.
(1)The exercise of any discretion conferred on the Government or the Court of Wards by this Act, shall not be questioned in any Civil Court.(2)No suit shall be brought against any officer of the Government or any guardian, manager or servant appointed by and discharging his duties under the Court of Wards, for anything done by him to good faith under this Act.
