Section 8(5) in Rajasthan Escheats Regulation Act, 1956
(5)In the event of the administrator falling to give such security and of there being no other person willing to accept the appointed and give the required security, the Court shall appoint the Collector to be the administrator with power to continue or alter the arrangements, if any, made under clause (a) of sub-section (1) of section 6 and without being required to give any security.
