- The Court may make rules, consistent with this Act,-(a)defining the powers of Commissioners and Collectors respectively when the property of a ward is situated in two or more districts or in two or more Divisions;(b)prescribing what reports shall be made from time to time by Collectors and Commissioners on the condition of the ward and his property;(c)prescribing the periods at which and the mode in which accounts shall be submitted by managers and guardians respectively, and the mode in which such accounts shall be audited;(d)regulating the custody of securities and title deeds belonging to the estate or property of a ward;(e)regulating the procedure in appeals from orders of Collectors and Commissioners respectively under this Act;(f)prescribing the procedure to be observed when a property ceases to be under the charge of the Court; and(g)generally for the better fulfilment of the purposes of this Act.The Court may from time to time alter, add to or repeal such rules.
