(1)The accounts to be maintained and kept by the guardian shall be for the year beginning with 1st April and ending with 31st March.(2)True copies of the accounts maintained by the guardian every half year shall be filed into Court ; the accounts for the half year ending 30th September, before the end of immediately succeeding October and those for half year ending 31st March before the end of immediately succeeding April. If any account for the year is not filed within the time stipulated therefor by this sub-rule, the matter shall be posted before the Court for orders.(3)Every copy of statement or account filed into Court shall be verified by an affidavit of the guardian declaring the same to be true and full account of all transactions during the period to which the account in question relates.(4)In addition to the filing of the accounts required by sub-rule (2), the Court may call upon the guardian to produce into Court his accounts before the date stipulated in the said sub-rule or for shorter periods or in respect of specified transactions.
