Section 46(2) in The Bombay Court of Wards Act, 1905
(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] [The words 'Provincial Government 'were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government];(d)prescribe the accounts and other returns, and the form and other particulars thereof, which shall be recorded to the Court of Wards and by the Court of Wards to the [ [State] [The words 'Provincial Government 'were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order In Council.] Government];(e)regulate the custody of securities and 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.
