109. Provisions applicable to manager and co-owners.
(1)A manager appointed under Section 106 may, if the District Judge thinks fit, be remunerated by a fixed salary or a fixed percentage of the money collected by him as manager, or partly in one way and partly in the other, as the District Judge from time to time directs.(2)He shall give such security for the proper discharge of his duties as the District Judge directs.(3)He shall, subject to the control of the District Judge have, for the purposes of management, the same powers as the co-owners jointly might, but for his appointment, have exercised and the co-owners shall not exercise any such power.(4)He shall deal with and distribute the profits in accordance with the orders of the District Judge.(5)He shall keep regular accounts, and allow the co-owners or any of them to inspect and take copies of those accounts.(6)He shall pass his accounts at such period and in such form as the District Judge may direct.(7)He may make any application which the proprietors could make under Section 115 or under Section 211.(8)He shall be removable by the order of the District Judge and not otherwise.(9)When the office of manager falls vacant in any manner, the District Judge may, subject to the provisions of Section 107, appoint another manager in his place; and the foregoing provisions of this Section shall apply to any manager so appointed.
