11. Inquiry by Deputy Commissioner to satisfy himself whether action should be taken under the Act.
(1)For the purpose of satisfying himself as whether, in respect of any land-holder, -(a)the Government should be moved to make an order under sub- section (2) of section 5, or(b)the Court of Wards should be moved to make an order under section 6.or for the purpose of making any report which may be called for in connection with any application of a land-holder under sub-section (1) of section 5, the Deputy Commissioner may make such inquiry into the circumstances of such landholder as he may deem necessary, and, pending the taking of any such action, may issue such orders for the temporary custody and protection of the person or property, or both, of such landholder, as he thinks fit.(2)If the land-holder is a minor, the Deputy Commissioner may direct that the person, if any, then having the custody of the minor, shall produce him, or cause him to be produced, at such place and time as the Deputy Commissioner appoints, and may make such order for the future custody of the minor, pending the orders of the Court of Wards, as he thinks proper.(3)If the minor is a female who ought not to be compelled to appear in public, the direction under sub-section (2) shall require her to be produced in accordance with the manners and customs of the country.(4)If the land-holder is alleged to be or is of unsound mind, the Deputy Commissioner shall make application to a competent court with a view to an inquiry being made by such court for the purpose of ascertaining whether such person is or is not of unsound mind and incapable of managing his affairs.
