Section 26 in The Rajasthan Court of Wards Act, 1951
26. Residence and education of wards.
- If the superintendence of the person of any ward or minor member of a wards, family has been assumed, the Court of wards, may pass such order, as it thinks fit, in respect of his residence, and also in the case of a minor in respect of his education, provided that where the said minor is a female, nothing herein contained shall authorise the Court of Wards to remove her from the custody of her parents, grand parents or husband.
