Section 34 in The Court of Wards Act, 1977 (1920 A.D.)
34. The Government may confer the powers of Deputy Commissioner on any person.
- For the purpose of this Chapter, [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] may, at any time or at any stage of any proceedings thereunder invest any person with all or any of the powers of [Deputy Commissioner.] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wararat'.]
