Section 5(2) in The Court of Wards Act, 1977 (1920 A.D.)
(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.
