 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
3. Appointment of Administrator-General.- (1) The State Government shall appoint anAdministrator-General for the State: Provided that nothing herein contained shall be deemed to bar the appointment of the same person asAdministrator-General for two or more States. (2) No person shall be appointed to the office of Administrator-General unless he has been for at least- (a) seven years an advocate; or (b) seven years an attorney of a High Court; or (c) ten years a member of the judicial service of a State; or (d) five years a Deputy Administrator-General.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back