Section 13 in The Administator-General's (United Provinces) Rules, 1929
13. Investment
of cash balance. - (1) Whenever any assets cannot be paid or delivered to a person entitled thereto because such person has not claimed payment or delivery after receipt of notice or because address of such person is not known such assets shall be transferred to the register of unclaimed assets. If not claimed within three years of the date of transfer, moveable property shall be sold and its sale proceeds placed at the credit of the account. Monies at the credit of the register of unclaimed assets to if they amount to or exceed Rs. 500, shall be invested in such securities as are expresssly authorized by the instrument under which the Administrator General holds the estate, or in any other securities specified in rule 12.(2)The cash, balance standing to the credit of separate account which represents the income of any properly and which is payable by way of annuity to the person or persons entitled thereto shall not be invested unless it can properly be treated as dead assets and execeds Rs. 500 in amount.(3)An amount of property payable to a legatee by way of an annuity or to a person who by virtue of his being a minor or lunatic or otherwise is incapable of receiving payment may be transferred to the accounts of the Official Trustee, who shall deal with it according to law.An official not shall be considered an instrument in writing for the prupose of such transfer.
