Section 59(1) in The Rajasthan Court of Wards Act, 1951
(1)When it appears to the Court of Wards, that any question or dispute arising between two or more wards is a fit subject for reference to arbitration, it may appoint a representative on behalf of each such ward and require the said representative to submit the question or dispute to the arbitration, of such person or per sons, as it may approve.
