BOND BY MANAGER OF PROPERTY OF MENTALLY ILL PERSON

Whereas ........................son of……………has been adjudged as a mentally ill person and by an Order dated…………..passed in Case No…………of ……….........has been appointed as Manager of the properties of the said ......................by the District Judge, .................. who has, under section 56 of the Mental Health Act directed .................to enter into a Bond for Rs. 50,000 with one Surety unto and in favor of the District Judge, .........................or his Successor in office.

And whereas the said ................... as Manager of the properties of the said and ........ as surety hereby furnish the said Bond as called for.

Now the condition of the Bond or obligation is that if the said ........................ shall honestly and faithfully manage the properties of the said ......................and otherwise administer the same according to law and act and conduct himself properly in all respects then the above-written Bond shall be no effect and shall stand automatically discharged, otherwise it shall remain in full force and virtue.

Section 56 of the Mental Health Act provides for appointment of Manager of the properties of a mentally ill person; sections 59 to 64 of the Act lay down the duties and powers of the Manager.

I, ..............son of……………. do hereby declare myself surety for the above-named ...................... and that I will have the said ............... properly discharge his duties and responsibilities as Manager of the properties of the aforesaid .................. and in case of his failure or default or negligence in so doing, I bind myself to forfeit to the District Judge, ................ or his successor in office the sum of Rs. 50,000 (Rupees fifty thousand) only.

Signed, sealed and delivered

This………day of………at .....................
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