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ADMINISTRATORS GENERAL ACT, 1963
45 of 1963
An Act to consolidate and amend the law relating to the office and duties Administrators-General. BE it enacted by Parliament in the Fourteenth Year of the Republic of India follows:-
CHAPTER 01: PRELIMINARY
SECTION 01: SHORT TITLE, EXTENT AND COMMENCEMENT
(1) This Act may be called the Administrators General Act, 1963.
(2) It extends to the whole of India.
(3) It shall come into force on such date as the Central Government may, notification in the Official Gazette, appoint.
SECTION 02: DEFINITIONS
In this Act, unless the context otherwise requires,-
(a) "assets" means all the property, movable and immovable, of a decease person, which is chargeable with and applicable to the payment of b debts and legacies, or available for distribution among his heirs and next of-kin;
(b) "letters of administration" includes any letters of administration whether general or with a copy of the will annexed or limited in time or otherwise
(c) "next-of-kin" includes a widower or widow of a deceased person, or an other person who by law would be entitled to letters of administration i preference to a creditor or legatee of the deceased: and
(d) "prescribed" means prescribed by rules made under this Act.
CHAPTER 02: THE OFFICE OF THE ADMINISTRATOR GENERAL
SECTION 03: APPOINTMENT OF ADMINISTRATOR GENERAL
(1) The State Government shall appoint an Administrator-General for the State: Provided that nothing herein contained shall be deemed to bar the appointment of the same person as Administrator-General for two or more States.
(2) No person shall be appointed to the office of Administrator-General unless he has been for at least-
(a) seven years an advocate; or
(b) seven years an attorney of a High Court; or
(c) ten years a member of the judicial service of a State; or
(d) five years a Deputy Administrator-General.
SECTION 04: APPOINTMENT AND POWERS OF DEPUTY ADMINISTRATOR GENERAL
(1) The State Government may appoint a Deputy or Deputies to assist the Administrator-General; and any Deputy so appointed shall, subject to the control of the State Government and the general or special orders of the Administrator-General, be competent to discharge any of the duties and to exercise any of the powers of the Administrator-General, and when discharging such duties or exercising such powers shall have the same privileges and be subject to the same liabilities as the Administrator-General.
(2) No person shall be appointed as a Deputy under this section unless he has been for at least three years-
(a) an advocate; or
(b) an attorney of a High Court; or
(c) a member of the judicial service of a State.
SECTION 05: INCORPORATION
The Administrator-General shall be a corporation sole by the name of the Administrator-General of the State for which he is appointed, and, as such Administrator-General, shall have perpetual succession and an official seal, and may sue and be sued in his corporate name,
CHAPTER 03: RIGHTS, POWERS AND DUTIES OF THE ADMINISTRATOR GENERAL
Grant of letters of administration and probate(b)Revocation of grants(c)General
SECTION 06: JURISDICTION OF HIGH COURT FOR THE WHOLE STATE
So far as regards the Administrator-General of any State, the High Court shall be deemed to be a Court of competent jurisdiction for the purpose of granting probate or letters of administration under any law for the time being in force, where soever within the State the estate to be administered is situate: Provided that nothing in this section shall be construed as affecting the jurisdiction of any district court.
SECTION 07: ADMINISTRATOR GENERAL ENTITLED TO LETTERS OF ADMINISTRATION, UNLESS GRANTED TO NEXT OF KIN
Any letters of administration granted by the High Court shall be granted to the Administrator-General of the State unless they are granted to the next- of-kin of the deceased.
SECTION 08: ADMINISTRATOR GENERAL, ENTITLED TO LETTERS OF ADMINISTRATION IN PREFERENCE TO CREDITORS, CERTAIN LEGATEES OR FRIENDS
The Administrator-General of the State shall be deemed by all the courts in the State to have a right to letters of administration other than letters pendente lite in preference to that of-
(a) a creditor; or
(b) a legatee, other than a universal legatee or a residuary legatee or the representative of a residuary legatee; or
(c) a friend of the deceased.
SECTION 09: RIGHT OF ADMINISTRATOR GENERAL TO APPLY FOR ADMINISTRATION OF ESTATES
(1) If-
(a) any person has died leaving within any State assets exceeding rupees12[two lakhs"]in value, and
(b) (whether the obtaining of probate of his will or letters of administration to his estate is or is not obligatory), no person to whom any court would have jurisdiction to commit administration of such assets has, within one month after his death, applied in such State for such probate, or letters of administration, and
(c) in cases where the obtaining of such probate or letters of administration is not obligatory under the provisions of the Indian Succession Act, 1925 (39 of 1925)-, no person has taken other proceedings for the protection of the estate, the Administrator-General of the State in which such assets are, may, subject to any rules made by the State Government, within a reasonable time after he has had notice of the death of such person, and of his having left such assets, take such proceedings as may be necessary to obtain from the High Court letters of administration of the estate of such person.
(2) The Administrator-General shall not take proceedings under this section unless he is satisfied, that there is apprehension of misappropriation, deterioration or waste of such assets if such proceedings are not taken by him or that such proceedings are otherwise necessary for the protection of the assets.
SECTION 10: POWER OF ADMINISTRATOR GENERAL TO COLLECT AND HOLD ASSETS WHERE IMMEDIATE ACTION IS REQUIRED
(1) Whenever any person has died leaving assets within any State exceeding rupees13[two lakhs"] in value, and the High Court for that State is satisfied that there is imminent danger of misappropriation, deterioration or waste of such assets, requiring immediate action, the High Court may, upon the application of the Administrator-General or of any person interested in such assets or in the due administration thereof, forthwith direct the Administrator-General-
(a) to collect and take possession of such assets, and
(b) to hold, deposit, realise, sell or invest the same according to the directions of the High Court, and, in default of any such directions, according to the provisions of this Act so far as the same are applicable to such assets.
(2) Any order of the High Court under sub-section (1) shall entitle the Administrator-General-
(a) to maintain any suit or proceeding for the recovery of such assets;
(b) if he thinks fit, to apply for letters of administration of the estate of such deceased person;
(c) to retain out of the assets of the estate any fees chargeable under rules made under this Act; and
(d) to reimburse himself for all payments made by him to respect of such assets which a private administrator might lawfully have made.
SECTION 11: GRANT OF PROBATE OR LETTERS OF ADMINISTRATION TO PERSON APPEARING IN THE COURSE OF PROCEEDINGS TAKEN BY ADMINISTRATOR GENERAL
If, in the course of proceedings to obtain letters of administration under the provisions ofS.9-orS.10-,-
(a) any person appears and establishes his claim-
(i) to probate of the will of the deceased; or
(ii) to letters of administration as next -of-kin of the deceased, and gives such security as may be required of him by law; or
(b) any person satisfied the High Court that he has taken and is prosecuting with due diligence other proceedings for the protection of the estate, the case being one in which the obtaining of such probate or letters of administration is not obligatory under the provisions of the Indian Succession Act, 1925 (39 of 1925)-; or
(c) the High Court is satisfied that there is no apprehension of misappropriation, deterioration, or waste of the assets and that the grant of letters of administration in such proceedings is not otherwise necessary for the protection of the assets; the High Court shall-
(1) in the case mentioned in clause (a), grant probate of the will or letters of administration accordingly;
(2) in the case mentioned in clause (b) or clause (c), drop the proceedings; and
(3) in all the cases award to the Administrator-General the costs of any proceedings taken by him under those sections to be paid out of the estate as part of the testamentary or intestate expenses thereof.
SECTION 12: GRANT OF ADMINISTRATION TO ADMINISTRATOR GENERAL IN CERTAIN CASES
If, in the course of proceedings to obtain letters of administration under the provisions ofS.9-orS.10-, and within such period as to the High Court seems reasonable, no person appears and establishes his claim to probate of a will, or to a grant of letters of administration as next-of-kin of the deceased, or satisfies the High Court that he has taken and is prosecuting with due diligence other proceedings for the protection of the estate, the case being one in which the obtaining of such probate or letters of administration is not obligatory under the provisions of the Indian Succession Act, 1925 (39 of 1925)-, and the High Court is satisfied that there is apprehension of misappropriation, deterioration, or waste of the assets or that the grant of letters of administration in such proceedings is otherwise necessary for the protection of the assets; or if a person who has established his claim to a grant of letters of administration as next-of-kin of the deceased fails to give such security as may be required of him by law; the High Court may grant letters of administration to the Administrator-General.
SECTION 13: ADMINISTRATOR GENERAL NOT PRECLUDED FROM APPLYING FOR LETTERS WITHIN ONE MONTH AFTER DEATH
Nothing in this Act shall be deemed to preclude the Administrator- General from applying to the High Court for letters of administration in any case within the period of one month from the death of the deceased.
SECTION 14: RECALL OF ADMINISTRATOR GENERAL'S ADMINISTRATION AND GRANT OF PROBATE ETC., TO EXECUTOR OR NEXT OF--KIN
If an executor or next-of-kin of the deceased, who has not been personally served with a citation or who has not had notice thereof in time to appear pursuant thereto, establishes to the satisfaction of the High Court a claim to probate of will or to letters of administration in preference to the Administrator-General, any letters of administration granted in accordance with the provisions of this Act to the Administrator-General-
(a) shall be revoked, if a will of the deceased is proved in the State;
(b) may be revoked, in other cases, if an application for that purpose is made within six months after the grant to the Administrator-General and the High Court is satisfied that there has been no unreasonable delay in making the application, or in transmitting the authority under which the application is made; and probate or letters of administration may be granted to such executor or next-of-kin as the case may be.
SECTION 15: COST OF OBTAINING ADMINISTRATION, ETC., MAY, ON REVOCATION, BE ORDERED TO BE PAID TO ADMINISTRATOR GENERAL OUT OF ESTATE
If any letters of administration granted to the Administrator-General in accordance with the provisions of this Act are revoked, the High Court may order the costs of obtaining such letters of administration, and the whole or any part of any fees which would otherwise have been payable under this Act, together with the costs of the Administrator-General in any proceedings taken to obtain such revocation, to be paid to or retained by the Administrator-General out of the estate
Provided that nothing in this section shall affect the provisions of clauses (c) and (d) of sub-section (2) ofS.10-
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