- The Court of Wards may, with the previous sanction of the Government, make rules consistent with this Act relating to all or any of the following matters, namely :-(a)the management of properties or of all or any property under the superintendence of the Court of Wards;(b)the procedure to be observed and the powers to be exercised by all or any persons in all or any proceedings under this Act;(c)all matters or things required or permitted by this Act to be prescribed; and(d)generally for the purpose of giving effect to all or any of the provisions of this Act.-----------
