Section 70(2) in The Hyderabad Court of Wards Act, 1350 F
(2)Without prejudice to the generality of sub-section (1), the Government shall make and enforce rules for the following matters :-(a)appointment, salary and removal of manager or guardian;(b)manner in which security shall be taken from manager and amount thereof;(c)matters relating to the superintendence or management of the ward's property which shall be reported for the sanction of Government;(d)forms of accounts and returns, the manner of, time and period of their submission;(e)custody of securities and other title deeds belonging to a ward;(f)procedure of filing appeal from an order of the Court;(g)manner of notifying the powers of a manager to the persons concerned and the manner of publication thereof;(h)manner in which the powers and duties of the Court under this Act shall be exercised and discharged.
