49. [ Disposal of surplus moneys. [Substituted by Bengal Act 3 of 1881.]
- If the ward is a female of sound mind, who has completed her age of twenty-one years, or a male who has completed his age of twenty-one years whose property [is under the charge of the Court under clause (e) of Section 6, or under the second clause of Section 11], no part of the surplus [mentioned in the proviso to] [The proviso ran thus:- Provided that the amount expended for such improvement and benefit in any one year shall not exceed ten percentum of the surplus which the accounts of the previous year may show to have been available after paying or making provision for the payment of all expenses incurred upto the end of such previous year, unless, in the Court and of the Lieutenant-Governor, it is desirable for the protection or in the interests of the ward or his property to expend an amount exceeding such percentage.] the section immediately preceding shall be expended by the Court otherwise than in the liquidation of debts or in the improvement of the lands or property as aforesaid.Any portion of such surplus remaining, after provision has been made for such purposes shall be paid to such ward:Provided that, before paying any portion of such surplus to such ward, the Court may deduct therefrom and retain at its disposal any sums which it may consider necessary to retain-(1)as a working balance for the management of the property and expenses incidental thereto;(2)in order make provision for any special charges which are expected to become payable on account of the property, and which probably cannot be met from the expected surplus of the following years.]
