- The proposed guardian and his sureties when approved by the Court, shall execute a security bond, in Form No. G.W. 8, before the Judge or an officer authorised to administer oath on affidavits. The bond shall be filed in Court, not less than three days before the date fixed for the purpose and if approved by the Judge, shall be signed by him in the margin. At the adjourned hearing the Judge shall determine the amount, to be allowed for the maintenance and education of the minor and the amount, if any, to be allowed to the guardian under Rule 682. He may also give any special direction as to the powers to be exercised by the guardian and shall pass an order in Form No. G.W. 9 or G.W. 10 and require the guardian to furnish the statement and account therein mentioned.
