Section 1319 in The Administrators-General Act, 1963
1319.
This Bill seeks to implement the recommendations of the Law Commission contained in its Nineteenth Report on the Administrator-General's Act. 1913. The Notes on Clauses explain the deviations made from the existing Act. - Gazette of India. 22-6-1962, Pt. II - Section 2. Extra. p. 496.Act 8 of 1972. - Section 29 of the Administrators-General Act. 1963, provides for issue of a certificate to a claimant claiming the assets of a deceased otherwise than as a creditor. The Administrator-Gcneral is empowered to issue such a certificate only if the assets of the deceased, excluding any sum of money deposited in a Government Savings Bank or in any provident fund to which the provisions of the Provident Funds Act, 1925. apply, did not at the date of death exceed in the whole five thousand rupees in value.2. The Widows Association of Chandigarh represented on behalf of widows in general and war widows in particular that the aforesaid monetary limit of rupees five thousand should be increased. The difficulties pointed out by the Widows Association were found genuine requiring sympathetic consideration. This is all the more so in view of the duty which the nation owes to war widows.3. In order to provide the much needed relief to widows who have been bereaved due to the recent war, the Administrators-General Act, 1963. was amended by an Ordinance promulgated by the President under Art. 123 of the Constitution on the 25th February, 1972.4. The present Bill seeks to replace the said Ordinance by an Act of Parliament. - Gazette of India, 28-3-1972, Pt. II - Section 2. Extra, p. 160.Act 18 of 1983. - Section 29 of the Administrators-General Act. 1963 provides for issue of a certificate to a claimant claiming assets of it deceased otherwise than as a creditor. However, a certificate can be granted by the Administrator-General under this section only in cases where the assets left by the deceased person. (excluding any sum of money deposited in a Government Savings Bank or any provident fund to which the Provident Funds Act, 1925 applies) did not at the date of the death exceed in value in the whole the monetary limit specified in the section. In the Act as originally enacted in 1963. the monetary limit specified in the section was only Rs. 5,000. In 1972, as a result of representation made by the War Widows Association. Chandigarh on behalf of the widows in general and war widows in particular, the Act was amended to increase the monetary limit to Rs. 15,000. There has been a demand for further increase in the said monetary limit on account of the escalation in the value of assets since the Act was last amended.2. It is, therefore, proposed to increase the aforesaid limit from Rs. 15,000 to Rs. 50,000. It is also proposed to avail of the present opportunity to implement the recommendations of the Committees on Subordinate Legislation with regard to laying of rules by making the necessary amendments in sections 62 and 63 of the Act.3. The Bill seeks to achieve the above objects.Object and reasons Act 34 of 1999. - Section 29 of the Admnistrators-General Act. 1963 provides for issue of a certificate to a claimant claiming assets of a deceased otherwise than as a creditor. However, a certificate can be granted by the Administrator-General under this section only in cases where the assets left by the deceased person (excluding any sum of money deposited in a Government savings bank or any provident fund to which the Provident Funds Act. 1925 applies) did not at the date of the death exceed in value in the whole the monetary limit specified in the section. In the Act originally enacted in 1963, the monetary limit specified in the section was only Rs. 5,000. The Act was amended in 1972 and 1983 enhancing the said monetary limit from Rs. 5,000 to Rs. 15,000 to Rs. 50,000 respectively.2. Representations have since been received for enhancing the aforesaid monetary limit in section 29 of the Administrators-General Act, 1963 from Rs. 50,000 to Rs. 2.00,000 on account of the decrease in the money value and also the escalation of value of assets. It is, therefore, proposed to increase the monetary limit from Rs. 50,000, as at present, to Rs. 2,00,000 by suitably amending the reference to monetary limit in sections 9, 10, 29 and 36 of the said Act.3. The Bill seeks to achieve the above objects. - Gazzette of India, 30-11-1999, Pt. It, Section 2, Ext., p. 7 (No. 17).[11th December, 1963.]An Act to consolidate and amend the law relating to the office and duties of Administrator-General.BE it enacted by Parliament in the Fourteenth year of the Republic of India as follows :--
