(3)Nothing in this section shall be deemed to apply to a suit against the administration of a Government railway; or to apply to any suit merely because an officer of [the Government] [Substituted by A.L.O. 1950.] is a party thereto, in his capacity of(a)member of a local authority,(b)curator, guardian, manager or representative of a private person or estate in virtue of an appointment, delegation, declaration or exercise of powers under (i) Order 32, Rule 4(4) of the Code of Civil Procedure, 1908;(ii)Section 69 or 71 of the Indian Lunacy Act, 1912;(iii)Sections 7, 18 or 42 of the Guardians and Wards Act. 1890;(iv)Section 1 or 17 of the Ahmedabad Talukdars' Act, 1862;(v)Sections 3, 19(1), 19(2), 20, 22(1) or 41(1) of the Bombay Court of Wards Act, 1905].Removal Or Suspension
