Section 23 in The Guardians and Wards Act, 1977 (1920 A.D.)
23. Control of Collector as guardian.
- A Collector appointed or declare by the Court to be guardian of the person or property, or both, of a minor shall, in all matters connected with the guardianship of his ward, be subject to the control of [the Government] [In sections 11(2), 22, 23 and 40(2) 'the Government' substituted for 'His Highness' by Act X of Svt. 1996.] or of such authority as [the Government] [In sections 11(2), 22, 23 and 40(2) 'the Government' substituted for 'His Highness' by Act X of Svt. 1996.] by notification in the Jammu and Kashmir Government Gazette, appoints in this behalf.Guardian of the Person
