(1)A manager appointed under Section 88, may if the District Judge thinks fit, be remunerated at a fixed salary or percentage of the money collected by him as a manager, or partly in one way and partly in the other, as the District Judge may, from time to time, direct.(2)He shall give such security for the proper discharge of his duties as the District Judge may direct.(3)He shall, subject to the control of the District Judge, have for the purpose of management, the same powers as the co- owners jointly might, but for his appointment, have exercised, and the co-owners shall not exercise any such power.(4)He shall deal with and distribute the profits in accordance with the orders of the District Judge.(5)He shall keep regular accounts, and allow the co-owners or any of them to inspect and take copies of those accounts, at such intervals and in such manner as the District Judge may direct.(6)He shall pass his accounts at such periods and in such form as the District Judge may direct.(7)He may make an application which the proprietors could make under Section 97 or Section 121 or Section 170.(8)He shall be removable by the order of the District Judge but not otherwise.
