| Contents: |
| Sections: |
Particulars: |
| Title |
The Administrators-General Act, 1963 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
The Office of the Administrator-General |
| 3. |
Appointment of Administrator-General |
| 4. |
Appointment and powers of Deputy Administrator-General |
| 5. |
Incorporation |
| Chapter III |
Rights, Powers and Duties of the Administrator-General |
| (a) |
Grant of letters of administration and probate |
| 6. |
Jurisdiction of High Court for the whole State |
| 7. |
Administrator-General entitled to letters of administration, unless granted to next-of-kin |
| 8. |
Administrator-General, entitled to letters of administration in preference to creditors, certain legatees or friends |
| 9. |
Right of Administrator-General to apply for administration of estates |
| 10. |
Power of Administrator-General to collect and hold assets where immediate action is required |
| 11. |
Grant of probate or letters of administration to person appearing in the course of proceedings taken by Administrator-General |
| 12. |
Grant of administration to Administrator-General in certain cases |
| 13. |
Administrator-General not precluded from applying for letters within one month after death |
| (b) |
Revocation of grants |
| 14. |
Recall of Administrator-General's administration and grant of probate, etc., to executor or next-of-kin |
| 15. |
Cost of obtaining administration, etc., may, on revocation, be ordered to be paid to Administrator-General out of estate |
| 16. |
After revocation letters granted to Administrator-General to be deemed, as to him, to have been voidable only |
| 17. |
Payments made by Administrator-General prior to revocation |
| (c) |
General |
| 18. |
Administrator-General's petition for grant of letters of administration |
| 19. |
Name in which probate or letters to be granted |
| 20. |
Effect of probate or letters granted to Administrator-General |
| 21. |
[Omitted.] |
| 22. |
Transfer by private executor or administrator of interest under probate or letters |
| 23. |
Distribution of assets |
| 24. |
Appointment of Official Trustee as trustee of assets after completion of administration |
| 25. |
Power of High Court to give directions regarding administration of estate |
| 26. |
No security to be required from Administrator-General |
| 27. |
Manner in which petition to be verified by Administrator-General |
| 28. |
Entry of Administrator-General not to constitute notice of a trust |
| Chapter IV |
Grant of Certificate |
| 29. |
In what cases Administrator-General may grant certificate |
| 30. |
Grant of certificate to creditors and power to take charge of certain estates |
| 31. |
Administrator-General not bound to grant certificate unless satisfied of claimant's title, etc |
| 32. |
Effect of certificate |
| 33. |
Revocation of certificate |
| 34. |
Surrender of revoked certificate |
| 35. |
Payment to holder of certificate before it is revoked |
| 36. |
Administrator-General not bound to take out administration on account of assets for which he has granted certificate |
| 37. |
Transfer of certain assets to executor or administrator in country of domicile for distribution |
| Chapter V |
Liability |
| 38. |
Liability of Government |
| 39. |
Creditor's suit against Administrator-General |
| 40. |
Notice of suit not required in certain cases |
| Chapter VI |
Fees |
| 41. |
Fees |
| 42. |
Disposal of fees |
| Chapter VII |
Audit of the Administrator-General's Accounts |
| 43. |
Audit |
| 44. |
Auditors to examine accounts and report to Government |
| 45. |
Power of auditors to summon and examine witnesses, and to call for documents |
| 46. |
Costs of audit, etc |
| Chapter VIII |
Miscellaneous |
| 47. |
General powers of administration |
| 48. |
Power to summon and examine witnesses |
| 49. |
Power of person beneficially interested to inspect Administrator-General's account, etc., and take copies |
| 50. |
False evidence |
| 51. |
Assets unclaimed for twelve years to be transferred to Government |
| 52. |
Mode of proceeding by claimant to recover principal money so transferred |
| 53. |
Succession Act or Companies Act not to affect Administrator-General |
| 54. |
Savings of provisions of Police Acts for presidency-towns |
| 55. |
Order of court to be equivalent to decree |
| 56. |
Provision for administration by Consular Officer in case of death in certain circumstances of foreign subject |
| 57. |
Letters of administration not necessary in respects of small estates administered by Administrator-General in accordance with certain Acts |
| 58. |
Powers to grant Administrator-General letters limited for purpose of dealing with assets in accordance with the Army and Air Force (Disposal of Private Property) Act, 1950, or the Navy Act, 1957 |
| 59. |
Act not to affect Army and Air Force (Disposal of Private Property) Act, 1950, or the Navy Act, 1957 |
| 60. |
Saving of provisions of Indian Registration Act, 1908 |
| 61. |
Power of Central Government to make rules |
| 62. |
Power of State Government to make rules |
| 63. |
Laying of rules made by Central Government before Parliament |
| 64. |
Repeal and savings |
