Section 10 in THE ADMINISTRATOR GENERAL’S ACT, 1913
10. Power to direct Administrator General to apply for administration.–
Whenever any person has died leaving assets within the local limits of the ordinary original civil jurisdiction of [Substituted for the words “a High Court”, by the Administrator General’s (Amendment) Act 2012 (V of 2012).][the High Court], the court, on being satisfied that danger is to be apprehended of misappropriation, deterioration or waste of such assets unless letters of administration of the estate of such person are granted, may upon the application of the Administrator General or of any person interested in such assets or in the due administration thereof, make an order, upon such terms as to indemnifying the Administrator General against costs and other expenses as the Court thinks fit, directing the Administrator General to apply for letters of administration of the estate of such person:Provided that, in the case of an application being made under this section for letters of administration of the estate of an exempted person, the Court may refuse to grant letters of administration, if it is satisfied that such grant is unnecessary for the protection of the assets; and in such case the Court shall make such order as to the costs of the application as it thinks fit.
