Official Trustees Act, 1913
[Act No. 2 of Year 1913]
| Contents |
| Sections |
Particulars |
| Part I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Interpretation clause |
| 3 |
Extent of jurisdiction of High Court |
| Part II |
The Office Of Official Trustee |
| 4 |
Official Trustees |
| 5 |
Appointment and powers of Deputy Official Trustee |
| 6 |
Official Trustee to be corporation sole, to have perpetual succession and official seal, and to sue and be sued in his corporate name |
| Part III |
Rights, Powers,
Duties And Liabilities Of Official Trustee |
| 7 |
General powers and duties of Official Trustee |
| 8 |
Official Trustee may with consent be appointed trustee of settlement by grantor |
| 9 |
Appointment of Official Trustee as trustee by will |
| 10 |
Power of High Court to appoint Official Trustee to be trustee of property |
| 11 |
Power of private trustees to appoint Official Trustee to be trustee of property |
| 12 |
Executor or administrator may pay to Official Trustee legacy, share etc., of minor or lunatic |
| 13 |
Official Trustee not to be required to give bond or security |
| 14 |
Entry of Official Trustee not to constitute notice of a trust |
| 15 |
Liability of Government |
| 16 |
Notice of suit not required in certain cases |
| Part IV |
Fees |
| 17 |
Fees |
| 18 |
Disposal of fees |
| Part V |
Audit |
| 19 |
Auditors to be appointed to examine Official Trustee's accounts, etc., and to report to Government |
| 20 |
Auditor's power to summon witnesses and to call for documents |
| 21 |
Costs of audit, etc., how paid |
| 22 |
Right of beneficiary to inspection and copies of accounts |
| Part VI |
Miscellaneous |
| 23 |
Transfer to Government of accumulations in the hands of Official Trustee |
| 24 |
Mode of proceeding by claimant to recover money so transferred |
| 25 |
Power of High Court to make orders in respect of property vested in Official Trustee |
| 26 |
Who may apply for order under Act |
| 27 |
Order of Court to have effect of a decree |
| 28 |
General powers of administration |
| 29 |
Transfer of trust property by Official Trustee to original trustee or any other trustee |
| 30 |
Rules |
| 31 |
Division of presidency into provinces |
| 32 |
Saving of provisions of Indian Registration Act, 1908 |
| 32A |
Saving |
| 32B |
Special provision regarding certain Official Trustees affected by States' reorganization |
| 33 |
Repeal |
An Act to consolidate and amend the law constituting the office of Official Trustee It is hereby enacted as follows:-
Comment: This Act seeks to consolidate and amend the law constituting the office of the Official Trustee
