Section 8 in Guardians and Wards Act - Rules Framed by Punjab High Court
8. Accounts should be scrutinised once a year in cases of large income.
- When the annual income of the ward's estate appears likely to exceed Rs. 500, and in other cases if the Court thinks fit to so order, the guardian should be directed to submit to the Court once a year and on a fixed date an account of the income and expenditure of the estate together with a list of the property, movable or immovable, sold or purchased, and of the amounts due to and from the ward.Such account shall be scrutinised by the Judge, who could certify that he had done so and should record such marks thereon as may be necessary.
