Section 383(14) in High Court of Chhattisgarh Rules, 2005
(14)The ward, if a male, shall in the absence of sufficient reason to the contrary, be produced on each occasion when the accounts are submitted, and if the submission of annual accounts has been dispensed with, whenever the Court directs. The Court shall, as far as possible, examine his physical intellectual and moral condition, and ask him whether he has any remarks to make regarding the management of his estate and his own treatment and comfort.
