The Administrator - General Act, 1913
13.Official Trustee not to be required to give bond or security.
- No Official Trustee shall be required by any Court to
enter into any bond or security on his appointment in any capacity under this Act.
- No Official Trustee 1*** shall be required to verify
otherwise than by his signature any petition presented by him under the
provisions of this Act, and if the facts stated in any such petition are not
within 2*[his personal knowledge], the petition may be verified and subscribed
by any person competent to make the verification.
Back