Section 25 in The Hyderabad Court of Wards Act, 1350 F
25. Duties of manager.
- The manager shall diligently and faithfully manage the property placed under his charge and shall -(a)keep and submit at the times and in the forms prescribed by the Court, accounts of all such moneys as may come under his control or in his possession;(b)deal with all moneys received by him in such manner as the Court may direct;(c)without the sanction of the Court, not do anything whereby the property of the ward is encumbered or expenses are incurred;(d)be responsible for any loss occasioned to the property by his negligence or wilful omission of duties;(e)continue liable to account even after he has ceased to be manager.
