- In cases where accounts are exhibited by a guardian of the property of a ward in pursuance of a requisition made under clause (c) of Section 34 of the Act or otherwise, the Court shall observe the following rules as to class of persons who should be appointed to examine the accounts and the scales of remuneration to be granted to them :-(i)Where the net annual income of the Ward's property does not exceed rupees ten thousand, the Court may appoint either (a) an officer of the Court, or (b) a chartered accountant, or (c) a legal practitioner who in the opinion of the Court is qualified to examine accounts.(ii)Where the net annual income exceeds rupees ten thousand the Court shall appoint a chartered accountant.(iii)Where the audit is done by a chartered accountant or legal practitioner he may be paid a remuneration not exceeding 2 per cent of the net annual income of the Ward's property. This will be payable out of the funds of the Ward's estate.
