The Administrator - General Act, 1913
5. Appointment and powers of Deputy Official Trustee.
- The Government may appoint a Deputy or Deputies to
assist the Official Trustee; and any Deputy so appointed shall, subject to the control of the
Government and the general or special orders of the Official Trustee, be competent to discharge
any of the duties and exercise any of the powers of the Official Trustee, and,
when discharging such duties or exercising such powers shall have the same privileges and be subject to the same
liabilities as the Official Trustee.
- No person shall be appointed as a Deputy unless he has been
for at least three years-
- an advocate; or
- Subs. by the A. O. 1937, for the original sub-section.
- Subs. by the Adaptation of Laws (No. 2) Order, 1956, for the
first paragraph.
- Subs. by the A. O. 1950, for "Divisions".
- Subs. by Act 48 of 1964, s. 5, for sub-section (2).
- Sub-section (3) omitted by the A. O. 1937.6 S. 5 was
renumbered as sub-section (1) of that section by Act 48.of 1964, s. 6.7 Ins. by s. 6, ibid.67.
- an attorney of a High Court; or
- a member of the judicial service of a State.]
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