(1)When it is found necessary to take an account the order or the preliminary decree of the Court should contain the following directions with such variations as the particular circumstances of the case may be, in the opinion of the Court, require-(a)The nature of the account to be taken.(b)The date from which and the date to which the account is to be taken.(c)The name of the party by whom a statement of account is to be filed.(d)Whether the commissioner is only to transmit the proceedings which he may hold on the inquiry or is also to report his own opinion on the point or points referred for his examination (Order XXVI, Rule 12).(e)The date on which the commissioner is to submit his report.(f)Any other matter on which the Court may think it necessary to give instructions.
