- The Court may make rules, consistent with this Act,-(a)defining the powers of Collector respectively when the property of a ward is situated in two or more districts, or two or more divisions.(b)prescribing what reports shall be made from time to time by Collectors 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 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.
