Report No. 19
3. Scheme of the Administrator-General's Act, 1913.-
Though the Act as originally passed was mainly intended to apply to the three Presidency-towns and to give larger protection to non-exempted persons, that is Europeans, its scope has since been enlarged. In Part II of the Act provision is made for the appointment of an Administrator-General for each State. The Government is also empowered to appoint a Deputy or Deputies to assist the Administrator-General. Following the example of Public Trustee Act, 1906 (of England), the Administrator-General has been constituted a corporation sole with perpetual succession and official seal and with capacity to sue and be sued in the corporate name.
Part III (sections 6 to 41) of the Act deals with the rights, powers, duties and liabilities of the Administrator-General under the following heads: (a) grants of letters of administration and probate (sections 6 to 14); (b) estates of persons subject to the Army Act etc. (sections 15 to 17); (c) revocation of grants (sections 18 to 21); (d) General (sections 22 to 30); (e) Grant of certificates (sections 31 to 38); (f) Liability (sections 39 to 41).
Part IV deals with fees (sections 42 and 43) whilst Part V deals with audit (sections 44 to 47). Part VI contains miscellaneous provisions (sections 48 to 60).
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