Section 383(16) in High Court of Chhattisgarh Rules, 2005
(16)When a guardian has been appointed by the Court, he shall be required, except in the case of estates of which the income is not over Rs. 500 to open an account, in its own name, on behalf of the ward at a Bank or with a firm to be approved by the Court. Any surplus moneys which may remain over after the current expenses of the estate and the ward's maintenance and education have been paid shall be invested by the guardian in Government Promissory Notes or other securities approved by the Court.
