Every manager appointed by the Court shall-(a)have the care of so much of the property of the ward as the Court may direct;(b)give such security (if any) as the Court thinks fit, to the Collector, duly to account for all such property and for what he shall receive in respect of such property;(c)continue liable to account to the Court, after he has ceased to be manager, for his receipts and disbursements during the period of his management;(d)pass his accounts at such periods and in such forms as the Court may direct;(e)pay the balance due from him thereon;(f)apply for the sanction of the Court to any act which may involve the property in expense not previously sanctioned by such Court;(g)sign all papers, deeds, documents and writings which may by executed by him by virtue of his office;(h)be entitled to such allowance, to be paid out of the property, as the Court may think fit, for his care and pains in the execution of his duties;(i)be responsible for any loss occasioned to the property by his wilful default or gross negligence.
