Section 20 in The Court of Wards Act, 1977 (1920 A.D.)
20. Suits to be in name of Court of Wards.
(1)No suit (a) by or on behalf of a ward, or (b) affecting and property1 under the superintendence of the Court of Wards, shall be brought without the authority of the Court of Wards or of such officer as it may appoint in that behalf, and in every such suit brought in with such authority the Court of Wards shall be named as plaintiff.(2)In every suit against a ward or affecting property under the superintendence of Court of Wards, the Court of Wards shall be named as the defendant.(3)Suits brought by or against any Court of Wards may be instituted and conducted or defended on behalf of the Court of Wards by the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Wazarat'.] of the district, specified in the order of assumption in the notification under section 9, or by the manager or other person authorised, by general or special order or rule made under this Act in that behalf, by the Court of Wards.
