60. [ Disabilities of Ward. [Substituted by Section 31 of Bihar Act 4 of 1940.]
- A ward shall not be competent-(a)to transfer or create any charge on, or interest in, any part of his property which is under the charge of the Court, or to enter into any contract which may involve him in pecuniary liability; but nothing in this clause shall be deemed to affect the capacity of a ward to enter into a contract of marriage:Provided that he shall not incur in connection therewith any pecuniary liability except such as, having regard to the personal law to which he is subject, and to his rank and circumstances, the Court may, in writing, declare to be reasonable;(b)to adopt, without the consent of the [State] Government obtained previously to such adoption on application made to the [State] [Substituted by the Adaptation of Laws Order.] Government through the Court; or(c)to dispose of his property by will, without the consent in writing of the Court given either previously or subsequently to the making of the will but during the lifetime of the testator:Provided, first, that the [State] [Substituted by the Adaptation of Laws Order.] Government shall not withhold its consent under clause (b) and the Court shall not withhold its consent under clause (c), if the adoption or testamentary disposition as the case may be, is not contrary to the personal or special law applicable to the ward, and does not appear likely to cause pecuniary embarrassment to the property or to lower the influence or respectability of the family in public estimation:Provided, secondly, that the provisions of clauses (b) and (c) shall not apply to any proprietor whose property has been taken under the charge of the Court on an application made under clause (d) of sub-section (1) of Section 6: andProvided, thirdly, that the [State] [Substituted by the Adaptation of Laws Order.] Government may ratify any adoption made without its consent, or any will to the making of which the consent of the Court was not given during the lifetime of the testator.]
