conservatorship

noun | \ kən-ˈsər-və-tər, ˈkän-sər-ˌvā- \ | con·ser·va·tor

1. : a person, official, or institution appointed by a court to take over and manage the estate of an incompetent — compare committee, curator, guardian, receiver, tutor

2. : a public official charged with the protection of something affecting public welfare and interests; specifically : an official placed in charge of a bank because its affairs are not in a satisfactory condition : an official placed in charge of a bank because its affairs are not in a satisfactory condition