Section 47 in The Court of Wards Act, 1977 (1920 A.D.)
47. Appointment of guardian on release of minor.
(1)When the Court of Wards decides to release from it s superintendence the person or property, or both, of any minor, it may, before such release, by an order in writing, appoint any person to be the guardian of the person or property, or both, of such minor.(2)Such appointment shall take effect from the date of such release.(3)In appointing a guardian under this section of Court of Wards shall be guided by the provisions of section 17 of the State Guardians and Wards Act, and in every such case the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Wazarat'.] of the district, specified in the order of assumption in the notification under section 9, shall have the powers conferred upon a [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for Governor or the Wazir-i-Wazarat'.] under section 35 (2).(4)Every such guardian shall have and be subject to the same rights, duties and liabilities as if he had been appointed under the State Guardians and Wards Act.
