Section 4(2) in The Pepsu Court of Wards Act, 2008
(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 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.
