Section 22 — Custody, education and residence of certain Government wards.
The Central Provinces Court of Wards Act, 1899
The Court of Wards may pass such orders as it thinks fit in respect of the custody and residence of any Government ward whose person is, for the time being, under its superintendence, and, when he is a minor, in respect of his education.Open in Lexace · Ask the AI about this section