Section 21 in Bihar Disqualified Owners' (Management of Property) Act, 1952
21. Specific duties of guardian.
- Every guardian appointed by the Collector shall-(a)give such security (if any), as the Collector thinks fit, to the Collector for the due performance of his duties;(b)pass his accounts at such periods and in such form as the Collector may direct;(c)pay the balance due from him thereon,(d)continue liable to account to the Collector, after he has ceased to be guardian, for his receipts and disbursements during the period of his guardianship;(e)apply for the sanction of the Collector to any act which may involve expense not previously sanctioned by the Collector, and(f)be entitled to such allowance, to be paid out of the property of the disqualified owner, as the Collector may think fit for his care and pains in the execution of his duties.
