administrator

noun | \ əd-ˈmi-nə-ˌstrā-tər \ | ad·min·i·stra·tor
  1. : a person appointed by a probate court to manage the distribution of the assets in the estate of a person who has died without leaving a valid will or leaving a will that does not name an executor able or willing to perform — see also administratrix, letters of administration at letter 2 — compare executor, personal representative

    — administrator ad litem
    : an administrator appointed to represent an estate that is a necessary party to a lawsuit

    — administrator cum testamento annexo
    : administrator with the will annexed in this entry

    — administrator de bonis non
    : an administrator appointed to administer the remaining assets in the estate when the preceding administrator or executor can or will no longer perform

    — administrator pendente lite
    : special administrator in this entry

    — administrator with the will annexed
    : an administrator appointed to administer an estate where the will names no executor or where the named executor is incapable of performing or unwilling to perform — called also administrator cum testamento annexo

    — ancillary administrator
    : a subordinate administrator appointed to administer the assets of an estate that are located in a different jurisdiction from the one where the deceased was domiciled and where the primary administration of the estate is taking place

    — foreign administrator
    : an administrator appointed in another state

    — general administrator
    : an administrator appointed to administer the entire estate of a deceased person in accordance with the laws of intestacy or in accordance with the will if there is one — compare special administrator in this entry

    — independent administrator
    : an administrator whose administration of the estate is entirely or mostly unsupervised by the probate court

    — public administrator
    : a public officer who administers the estates of deceased people when there is no one else willing or entitled to perform : an administrator appointed in some states for the sole purpose of being responsible for the assets in an estate pending settlement of a dispute or when there is doubt as to who should be appointed administrator

    — special administrator
    : an administrator appointed to administer only a designated part of the deceased person's estate : an administrator appointed for the sole purpose of being responsible for the assets in an estate usually in some emergency (as a will contest) — compare general administrator in this entry

  1. : a person that administers; especially, often capitalized : the head of a government agency : the head of a government agency