The Official Trusteers Act, 1913

35 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Interpretation clause.
Section 3 — Extent of jurisdiction of High Court.
Section 4 — Official Trustees.
Section 5 — Appointment and powers of Deputy Official Trustee.
Section 6 — Official Trustee to be corporation sole, to have perpetual succession and official seal, and to sue and be sued in his corporate name.
Section 7 — General powers and duties of Official Trustee.
Section 8 — Official Trustee may with consent be appointed trustee of settlement by grantor.
Section 9 — Appointment of Official Trustee as trustee by will.
Section 10 — Power of High Court to appoint Official Trustee to be trustee of property.
Section 11 — Power of private trustees to appoint Official Trustee to be trustee of property.
Section 12 — Executor or administrator may pay to Official Trustee legacy, share, etc., of minor or lunatic.
Section 13 — Official Trustee not to be required to give bond or security.
Section 14 — Entry of Official Trustee not to constitute notice of a trust.
Section 15 — Liability of Government.
Section 16 — Notice- of suit not required in certain cases.
Section 17 — Fees.
Section 18 — Disposal of fees.
Section 19 — Auditors to be appointed to examine Official Trustees‟s accounts, etc., and to report to Government.
Section 20 — Auditor‟s power to summon witnesses and to call for documents.
Section 21 — Costs of audit, etc., how paid.
Section 22 — Right of beneficiary to inspection and copies of accounts.
Section 23 — Transfer to Government of accumulations in the hands of Official Trustee.
Section 24 — Mode of proceeding by claimant to recover money so transferred.
Section 25 — Power of High Court to make orders in respect of property vested in Official Trustee.
Section 26 — Who may apply for order under Act.
Section 27 — Order of Court to have effect of a decree.
Section 28 — General powers of administration.
Section 29 — Transfer of trust property by Official Trustee to original trustee or any other trustee.
Section 30 — Rules.
Section 31 — [Repealed.].
Section 32 — Saving of provisions of Indian Registration Act, 1908.
Section 32A — Saving.
Section 32B — Special provision regarding certain Official Trustees affected by States‟ reorganisation.
Section 33 — [Repealed.].

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