Section 20 in The Hyderabad Court of Wards Act, 1350 F
20. Court to appoint manager etc.
(1)The Court may appoint a guardian for the person of the ward and manager for his property and may supervise their work or remove them.(2)The Court may, at its discretion, obtain from the person appointed under sub-section (1), security and guarantee for the performance and discharge of duties and may pay, if necessary, adequate remuneration for his service, from the property of the ward.(3)An appointment made under sub-section (1) shall terminate on cessation of superintendence of the Court.(4)The appointment of a guardian under this section shall be subject to the provisions contained in [sections 3 and 17 of the Guardians and Wards Act, 1890 (Central Act VIII of 1890)] [Substituted by A.O., 1956.].
