THE SALAR JUNG ESTATE (ADMINISTRATION) REGULATION, 1358-F

PREAMBLE

Whereas it is expedient to appoint a committee to administer the estate of the late Salar Jung;

Now, therefore, it is ordered as follows.

Regulation - 1. Short title, extent and commencement.

This Regulation may be called the Salar Jung Estate (Administration) Regulation. It extends to the whole of the Telangana area of the State of Andhra Pradesh. It shall come into force at once.

Regulation - 2. Appointment of a committee to administer the estate of the late Sab-Jung.

(1)     The Government may by notification appoint a committee consisting of not more than 5 persons (hereinafter called the Salar Jung Estate Committee) for the purpose of the administration of the estate of the late Salar Jung.

(2)     The Committee appointed by order of H.E.H, contained in Peshi Officer D.O. dated 22nd Jamadi-ul-awal, 1368 Hijri (23 rd March 1949) shall be deemed to have been appointed under sub-section (1) of this section and every function performed by that committee heretofore shall be deemed to have been validly performed.

(3)     The Government may from time to time change the constitution of the Salar Jung Estate Committee.

Regulation - [2-A.

(1)     The Salar Jung Estate Committee shall be a corporate body by that name and shall by that name sue and be sued.

(2)     Any civil or revenue suit, appeal or proceeding pending on the date of the late Salar Jung's death in which the late Salar Jung was a plaintiff, defendant, appellant, respondent, decree-holder, Judgment-debtor, petitioner, or opposite party, shall notwithstanding anything contained in any other law, be continued with the substitution of the Salar Jung Estate Committee for the late Salar Jung as plaintiff, defendant, appellant, respondent, decree-holder, judgment-debtor, petitioner or opposite party, as the case may be.

(3)     If in any such suit, appeal or proceeding as is referred to in sub-section (2) any proceedings have been taken after the death of the late Salar Jung and before the commencement of the Salar Jung Estate (Administration) (Amendment) Regulation 1358-Fasli, the proceedings taken after the date shall upon the commencement of the said Regulation be set aside and the suit, appeal or other proceeding shall thereafter be continued in accordance with sub-section (2) from the stage reached on the death of the late Salar Jung.][1]

Regulation - 3. The Committee to administer the estate.

The Salar Jung Estate Committee shall, under the general control of the Government, administer the estate of the late Salar Jung and in doing so shall have all the powers and duties of the Court of Wards under [2][the Andhra Pradesh (T.A.) Court of Wards Act, 1350-F.

Regulation - [3-A. Estate vesting in the committee.

The estate of late Salar Jung, including his personal property, shall vest in the Salar Jung, Estate Committee and the Committee shall have power to-

(a)      receive and give full and effectual discharge of rights and liabilities accrued or accruing to respect of the estate, including the personal property;

(b)      Sell, transfer, or otherwise dispose of or deal with the estate, including the personal property.][3]

Regulation - 4. No person entitled to possession of the estate.

No person, including heirs, if any, of the late Salar Jung, shall be entitled to the possession of the estate of the deceased so long as the estate is under the administration of the Salar Jung Estate Committee.

Regulation - 5. Duration of administration.

The estate of the late Salar Jung shall be administered by the Salar Jung Estate Committee until the Government by notification dissolves the committee.

Regulation - 6. Committee to render account.

On the dissolution of Salar Jung Estate Committee and at any time prior to it, if so required by the Government, it shall render to Government, an account of its administration.

Regulation - 7. Jurisdiction of Court.

No suit shall lie against the* Government of Hyderabad or the Chairman or any Member of the Salar Jung Estate Committee in his personal capacity for having done anything or purported to have done anything under this Regulation.

Regulation - 8. Power to make rules.

The Salar Jung Estate Committee may make rules with the sanction of the Government to carry out the purposes of this Regulation and in particular for the more convenient transaction of the business of the Committee and for the manner in which orders and other instruments made and executed in the name of the Committee shall be authenticated.

Regulation - 9. Orders authenticated in accordance with rules not to be challenged.

Orders and other instruments authenticated in the manner specified in rules made under Section 8 shall not be called in question on the ground that they were not made or executed by the Committee.