Section 4(2) in The Court of Wards Act, 1977 (1920 A.D.)
(2)The Court of Wards may exercise all or any of the powers conferred on it by this Act, either direct or through [the Deputy Commissioner] [Substituted by Act III of 2008 for 'the Governor of the Province or the Wazir-i-Wazarat'.] of the district within the limits of which any ward may at any time reside or any part of the property of any ward may be situate, or through any other person whom it may, at any time, in respect of any ward, or the whole or any part of the property of any ward, appoint in that behalf.
