22. Powers of Court of Wards as to superintendence and control. Audit of accounts and management of legal affairs of wards and properties.
- The Court of Wards may from time to time direct such provision as it may think fit to be made in respect of the -(1)superintendence and supervision of the persons of the wards and properties under its superintendence;(2)periodical or special audit, by an independent auditor, of the accounts of properties generally or of any particular property, as it may think fit;(3)management of the legal affairs of properties generally, or of any particular property, as it may think fit.
