Section 23 in The Administator-General's (United Provinces) Rules, 1929
23. Rules under Section 9.
- In discharging the duty imposed by Section 9 of the Act, the Administrator General shall have regard to the following directions :(1)If no steps have been taken in any court of competent jurisdiction to obtain probate or letters of administration within fifteen days of the date of which the Administrator General has had notice of the death, the Administrator General shall proceed to take the neceassry steps to obtain administration :Provided that when the name and address of the executor of next-of-kin is known to the Administrator General the Administrator General shall not proceed in the administration until he has communicated with such executor or next-of-kin in order to ascertain whether he proposes to apply for administration and until a reasonable time has elapsed for the receipt of a reply to such communication and where a reply in the affirmative has been received until the expiration of such further time as would admit of an application for administration being made.(2)Notwithstanding anything in clasue (1), the Administrator General may take immediate action under Section 9 if in his opinion such a course is necessary to protect the estate.
