Section 54 in The Court of Wards Act, 1977 (1920 A.D.)
54. Power to make rules.
- The court of Wards may, with the previous sanction of [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.], make rules, consistent with this Act, regulating all or any of the following matters, namely :-(a)the management of properties 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; and(c)generally for the purpose of giving effect to all or any of the provisions of this Act.
