(2)In particular and without prejudice to the generality of the foregoing power, such rules may;(a)prescribe the matters to which regard should be had in appointing or removing guardians and managers, and in fixing their remuneration;(b)regulate the form, conditions and amount of security', and the number of sureties (if any), to be given by managers;(c)prescribe the cases in which proposals or arrangements connected with the administration of the properties of Government wards shall be reported for the sanction of the State Government;(d)prescribe the accounts and other returns, and the form and other particulars thereof, which shall be rendered to the Court of Wards and by the Court of Wards to the State Government;(e)regulate the custody of securities and the title deeds belonging to the estate or property of a Government ward;(f)regulate the procedure in inquiries by, and in appeals from orders of the Court of Wards;(g)prescribe the mode in which powers delegated to managers are to be notified for the information of persons concerned;(h)prescribe the mode in which any expenses incurred by the Court of Wards or the Collector under any power conferred by this Act may be recovered; and(i)generally prescribe the manner in which the powers and duties of the Court of Wards under this Act shall be exercised and performed.
