Section 50(1) in The Orissa Public Demands Recovery Rules, 1963
(1)Every receiver so appointed shall-(a)furnish such security (if any) as the Certificate Officer thinks fit, duly to account for what he shall receive in respect of the property;(b)submit his accounts at such periods and in such form as the Certificate Officer directs;(c)pay the amount due from him as the Certificate Officer directs; and(d)be responsible for any loss occasioned to the property by his wilful default or gross negligence.
