- Subject to the provisions of section 12 [the Collector shall be the Court of Wards for the limits of his district] [This portion was substituted for the words 'the Commissioner shall be the Court of Wards for the limits of his division' by Bombay 28 of 1950, Schedule.]:Provided that the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, if [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] thinks fit, by notification in the [Official Gazette] [The words Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.],(a)appoint a special officer to be the Court of Wards for a division;[* * * *] [The words 'in lieu of the Commissioner' were deleted by Bombay 28 of 1950, Schedule.] or(b)constitute a Board consisting of [two or more] [These words were substituted for the words 'the Commissioner and any other officer or', by Bombay 28 of 1950, Schedule.] officers to the Court of Wards for a division; or(c)appoint any other officer or officers to be a Court of Wards for any part of the [area to which this Act extends] [These words were substituted for the words 'Bombay Presidency' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] and direct that such part shall thereupon be excluded from the jurisdiction of the Court of Wards of any division in which it lies wholly or partly.
