Section 5 in The Court of Wards Act, 1977 (1920 A.D.)
5. Power of the Government to make order, in certain cases, directing the Court of Wards to assume superintendence of properties of land-holders.
(1)Any land-holder may apply to [the Government] [Substituted for 'His Highness' by Act X of 1996.] to make an order directing that his property be placed under the superintendence of the Court of Wards, and, upon receiving any such application, [the Government] [Substituted for 'His Highness' by Act X of 1996.] may, if it, considered it expedient in the public interest so to do, make an order accordingly.(2)When it appears to [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] that any land-holder is-(a)by reason of being a female ; or(b)owing to any physical or mental defect or infirmity; or(c)owing to his having been convicted of a non-bailable offence and to his vicious habits or bad character; or(d)owing to his having entered upon a course of wasteful extravagance likely to dissipate his property ; incapable of managing or unfitted to manage his affairs, [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] may make an order directing that the property of such land-holder be placed under the superintendence of the Court of Wards :Provided that such an order shall not be made on the ground stated in clause (c) or on the ground stated in clause (d) unless such land-holder belongs to a family of political or social importance and [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] is satisfied that it is desirable, on grounds of public policy or general interest, to make such order.(3)Every order made by [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] under sub-section (1) or sub-section (2), shall be final and shall not be called in question in any Court of law.
