Section 40 — Power for Local Government to make rules.

(1) The Local Government may make rules to carry out the purposes and objects of this Act. (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 Local Government; (d) prescribe the accounts and other returns which, and the periods and form at and in which, they shall be rendered to the Court of Wards and by the Court of Wards to the Local 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. (3) All rules made under this section shall be published in the Local official Gazette, and shall on such publication have effect as if enacted by this Act.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.