Section 40(2) in The Central Provinces Court of Wards Act, 1899
(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 amount of security 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 which, and the period and form at and in which, they 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 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 under this Act, and fix the periods of limitation which shall apply to such appeals;(g)confer upon the Court of Wards for the purposes of this Act any of the powers exercised by a Civil Court in the trial of suits;(h)prescribe the mode in which powers delegated to managers are to be notified for the information of persons concerned; 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.
