administration

noun | \ əd-ˌmi-nə-ˈstrā-shən \ | ad·min·is·tra·tion

1. : the act or process of administering the administration of justice

2. a : the management and disposal under court authority of the estate of a deceased person by an executor or an administrator

   b : a group that makes up the executive branch of a presidential government

   c : a governmental agency or board

3. : the execution of public affairs as distinguished from policy-making

4. a : a body of persons (as of an organization) who administer

   b : a group that makes up the executive branch of a presidential government

   c : a governmental agency or board

5. : the term of office of an administrative officer or body