Section 24 in The Court of Wards Act, 1977 (1920 A.D.)
24. Residence and education of wards.
(1)The Court of Wards may pass such orders as it thinks fit in respect of the residence of any ward whose person is for the time being under its superintendence and, when he is a male minor, in respect of his education.(2)The Court of Wards may, from time to time, require any such male minor ward to attend to such tutor, class, school or college, for the purposes of education, as it thinks fit.
