Section 36 in The Rajasthan Court of Wards Act, 1951
36. Application of moneys received by manager.
- All moneys received by the manager, shall be applied to the purposes hereinafter mentioned in accordance with such instructions, as the Court of Wards may from time to time, give in that behalf; priority shall be given to the purposes included under class I over those included in class II, and, unless the Court of Wards shall specifically otherwise direct, priority shall be given to the purposes included in class II over those included in class III.Class I.The payment of all charges necessary for the maintenance and education of the ward and his family, and for the management and supervision of the estate of the ward; andthe discharge of the instalments of Government revenue and of all cesses and other public demands from time to time due in respect of such estate or any part of such estate.Class II.The liquidation of debts payable by the ward;the payment of all expenses which may be necessary to protect the interests of the ward in the Civil Courts or otherwise;the maintenance in an efficient condition of the buildings, and other immovable property, and the suitable upkeep of the furniture, equipage, livestock and other movable property belonging to the ward; andthe payment of such charges for the religious observances of the ward and his family, and of such religious, charitable, and other allowances, and of such donations befitting the position of the ward's family as the Court of Wards may authorise to be paid.Class III.The prevention and relief of distress among the ward's tenantry;the improvement of the land and property of the ward, and the benefit of the ward and his estate generally; andthe purchase of other landed or house property, and investments at interest on the security of-promissory notes, debentures, stocks and other securities of the Central Government;stock or debentures of, or shares in railway or other companies, the interest whereon has been guaranteed by the Central Government;debentures or other securities for money paid by or on behalf of any municipal body or any port trust under the authority of any Act of a Legislature established in India;such other securities, stocks or shares guaranteed by the Central Government or the State Government, as to the Court of Wards shall seem fit;mortgages on immovable property; orpromissory notes for period not exceeding one year executed on behalf of other landholders under the superintendence of the Court of Wards.
