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Guardians and Wards Act,1890 34. Obligations on guardian of property appointed or declared by the court Where a guardian of the property of a ward has been appointed or declared by the Court and such guardian is not the Collector, he shall- (a) if so required by the court, give a bond, as nearly as may be in the prescribed form, to the Judge of the court to ensure for the benefit of the Judge for the time being, with or without sureties, as may be prescribed engaging duly to account for what he may receive in respect of the property of the ward; (b) if so required by the court , deliver to the court, within six months from the date of his appointment or declaration by the court, or within such other time as the court directs, a statement of the immovable property belonging to the ward, of the money and other movable property which he has received on behalf of the ward up to the date of delivering the statement, and of the debts due on that date to or from the ward; (c) if so required by the court, exhibit his accounts in the court at such times and in such form as the court from time to time directs; (d) if so required by the court, pay into the court at such time as the court directs the balance due from him on those accounts, or so much thereof as the court directs; and (e) apply for the maintenance, education and advancement of the ward and of such persons as are dependent on him, and for the celebration of ceremonies to which the ward or any of those persons may be a party, such portion of the income, of the property of the ward as the court from time to time directs, and, if the court so directs, the whole or any part of that property.    |
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