Section 64 in The Rajasthan Court of Wards Act, 1951
64. Power of Court of Wards to make rules.
- The Court of Wards with the previous approval of the Government may make rules consistent with this act,-(a)regulating the management of estates under the superintendence of the Court of Wards;(b)regulating the audit of accounts of estates under the superintendence of the Court of Wards and the charges to be paid for such audit; and(c)generally for the guidance of all persons in all proceedings under this Act and for carrying out the provisions of this Act.The First Schedule(See section 2)Laws and Enactments Repealed
