The Administrator - General Act, 1913

THE OFFICE OF OFFICIAL TRUSTEE

4.Official Trustees.

1. The Government shall appoint an official Trustee for each State:

Provided that nothing herein contained shall be deemed to bar the appointment of the same person as Official Trustee for two or more 3*[States].]

1. No person shall be appointed to the office of Official Trustee unless he has been for at least

1. seven years, an advocate; or
2. seven years, an attorney of a High Court; or
3. ten years, a member of the judicial service of a State; or
4. five years, a Deputy Official Trustee.] 5* * * * *

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