Section 22(2) in The Guardians and Wards Act, 1977 (1920 A.D.)
(2)When officer of the Government as such officer, is so appointed or declared to be guardian, such fees shall be paid to the Government out of the property of the ward as [the Government,] [In sections 11(2), 22, 23 and 40(2) 'the Government' substituted for 'His Highness' by Act X of Svt. 1996.] by general or special order, direct.
