Ministry:
Law and Justice
- The Administrators-General (Amendment) Bill, 2011 was introduced in the Rajya Sabha on August 18, 2011 by the Minister of Law and Justice, Shri Salman Kurshid.
- The Bill seeks to amend the Administrators-General Act, 1963, which relates to the office of Administrator-General in each state who has the power to administer estates over a certain monetary limit.
- The Act states that the Administrator-General of a state has the right to apply for administration of the estate of a deceased person if the value exceeds Rs 2 lakh. He shall take such a step only if he is of the opinion that there is a possibility of misappropriation, deterioration or waste of such assets. If there is imminent danger of misappropriation or waste of assets over Rs 2 lakh, the High Court may direct the Administrator-General to take possession of such asset or hold, sell or invest such asset according to directions of the court.
- The Administrator-General also has the power to grant certificate to any person entitling him to receive the assets (other than creditors) if it is below Rs 2 lakh.
- The Bill increases the amount of the assets to Rs 10 lakh in view of the escalation in the value of assets and decrease in money value.
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