Report No. 19
17. Section 4.-
No qualifications have been prescribed for appointment as Deputy. Since the Deputy may, under the Act, discharge any of the duties and exercise any of the powers of the Administrator-General, it is only proper that suitable qualifications should be prescribed. We recommend that no person shall be appointed as a Deputy unless he has for at least three years been an Advocate or an Attorney of a High Court or has for a like period been a member of the Judicial service of a State.1
1. In our Report on the Official Trustees Act we have made similar recommendations regarding the office of Deputy Official Trustee-See the 16th Report.
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