Section 19 in Bihar Disqualified Owners' (Management of Property) Act, 1952
19. Specific duties of manager.
- Every manager appointed by the Collector shall-(a)have the care of so much of the property of a disqualified owner as the Collector may direct;(b)give such security (if any), as the Collector thinks fit, to the Collector duly to account for all such property and for what he shall receive in respect of such property;(c)continue liable to account to the Collector, after he has ceased to be manager, for his receipts and disbursements during the period of his management;(d)pass his accounts at such periods and in such form as the Collector may direct;(e)pay the balance due from him thereon;(f)apply for the sanction of the Collector to any act which may involve the property in expense not previously sanctioned by the Collector;(g)sign all papers, deeds, documents and writings which may be executed by him by virtue of his office;(h)be entitled to such allowance, to be paid out of the property, as the Collector may think fit, for his care and pains in the execution of his duties; and(i)be responsible for any loss occasioned to the property by his wilful default or gross negligence.
