Section 4(3) in The Court of Wards Act, 1977 (1920 A.D.)
(3)The Court of Wards may, with the sanction of [the Government] [Substituted for 'His Highness' by Act X of 1996.] from time to time, by general or special order, or by rules made under this Act, delegate any of its powers to any [the Deputy Commissioner] [Substituted by Act III of 2008 for 'the Governor of the Province or the Wazir-i-Wazarat'.] or other person as aforesaid, and may, at any time, with the like sanction, revoke any such delegation.
