- Every manager appointed by the Court of Wards, shall subject to the supervision and direction of the Court of Wards, and to the rules made, under this Act, in that behalf, manage the property or properties placed under his charge diligently and faithfully, and he shall -(a)give such security, if any, as the Court of Wards thinks fit, duly to account for what he may receive in respect of the rents and profits and other income of the property under his charge;(b)keep accounts in such form and submit them at such times as the Court of Wards may direct;(c)deal with all money received by him in such manner as the Court of Wards may direct;(d)apply for the sanction of the Court of Wards to any act which may involve the property in expense not previously sanctioned by it;(e)be entitled to such salary or allowance, to be paid out of the proceeds of such property, as the Court of Wards thinks fit, in respect of the execution of duties;(f)be responsible for any loss occasioned to the property by his negligence or wilful default, and(g)continue to be liable to account to the Court of Wards, after he has ceased to be manager, for his receipts and disbursements during the period of his management.
