Section 7 in The Succession (Property Protection) Act, 1977
7. Curator to give security and may receive remuneration.
Disposal of surplus. - The Judge shall exact from the curator security for the faithful discharge of his trust, and for rendering satisfactory accounts of the same as hereinafter mentioned, and may authorise him to receive out of the property such remuneration as shall appear reasonable, but in no case exceeding five percentum on the personal property and on the annual profits of the real property.Curator may be invested with powers before. All surplus money realized the curator shall be paid into Court, and invested in public securities for the benefit security is taken. of the persons entitled thereto upon adjudication of the summary suit : provided always that, although security shall be required from the curator with all reasonable despatch and, where it is practicable, shall be taken generally to answer all cases for which the person may be afterwards appointed curator, yet no delay in the taking of security shall prevent the Judge from immediately investing the curator with powers of his office.
