- Unless the Court, for reasons to be recorded, otherwise orders, and excepting any moneys or securities directed by the Court to be paid or retained by a guardian for specific purposes, all moneys and securities for money belonging to the minor received by, or in the possession or control of, a guardian, shall after deducting any costs, charges and expenses of the guardian properly incurred, in the opinion of the Court be paid into the Court to the credit of the original petition under which the guardian was appointed or declared.
