Section 8 in Rajasthan Escheats Regulation Act, 1956
8. Proceedings by court.
(1)Upon the presentations of an application, the court shall issue a proclamation in the prescribed form calling upon any person claiming to be entitled to the property set out therein to attend and prefer his claim.(2)Such proclamations shall be served in the manner laid down in sub-section (2) of section 6 and also by affixing a copy thereof on the notice board of the court issuing it.(3)The court may, pending the disposal of the application, appoint an administrator for the possession, safe custody, due care, maintenance and management of the property forming the subject matter of the application.(4)Such administrator shall, previous to his entering upon office, give security in a sum to be fixed by the Court for the faithful discharge of his trust and shall be entitled to such remuneration as the Court may fix.(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.
