19. Liabilities, etc. of managers appointed by Court of Wards.
(1)Every manager appointed by the Court of Wards shall-(a)give such security, with such sureties (if any) as the Court of Wards thinks fit for the due discharge of the trusts of his office, and for the due account of all property and moneys which come into his control or possession by reason of his office;(b)be entitled to such allowance as the Court of Wards thinks fit for his care and pains in the execution of his duties; and(c)be responsible for any loss occasioned to the property under his management by his wilful default or gross negligence; and every such loss shall be recoverable from him and from his sureties (if any) as an arrear of land revenue.(2)Every manager or other servant of the Court of Wards shall be deemed to be a "public servant" within the meaning of Chapter IX of the Indian Penal Code; and in the definition of "Legal remuneration" contained in section 161 of the said Code, the word "Government" shall, for the purposes of this sub-section, be deemed to include the Court of Wards.
