Section 23 in The Hyderabad Court of Wards Act, 1350 F
23. Duties of guardian.
(1)A guardian appointed under section 20 shall-(a)be charged with the custody of the ward and subject to the control of the Court, make suitable provision for his maintenance, health and education and for such other matters as may be required by the religion and family custom and usage of the ward;(b)keep and submit accounts at the time prescribed by the court, for all moneys that may come in his control or possession;(c)pay the balances due from him as per the accounts.(2)The guardian shall continue to be liable to account even after he has vacated the office.(3)The guardian shall not without the sanction of the Court, do anything whereby the property of the ward is encumbered or expenses are incurred.
