Section 35(2) in The Court of Wards Act, 1977 (1920 A.D.)
(2)In appointing a guardian under this section, the Court of Wards shall be guided, as far as may be, by the provisions of section 17 of the State Guardians and Wards Act, and if a ward leaves or is removed from the custody of a guardian appointed under this section, the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Waarat'.] of the district, specified in the notification issued under section 9, may exercise the powers conferred by section 25 of the said Act on a Court as defined in that Act.
