Section 19(1) in The Central Provinces Court of Wards Act, 1899
(1)Every manager appointed by the Court of Wards shall-(a)give such security as the Court thinks fit duly to account for what he receives in respect of the rents and profits of the property under his management;(b)be entitled to such allowance as the Court thinks fit for his care and pains in the execution of his duties; and(c)be responsible for any loss occasioned to the property under his management by his wilful default or gross negligence.
