Report No. 19
Chapter II
The Office of the Administrator-General
3. Appointment of Administrator-General.-
(1) The State Government shall appoint an Administrator-General for the State:
Provided that nothing herein contained shall be deemed to bar the appointment of the same person as Administrator-General for two or more States.
(2) No person shall be appointed to the office of Administrator-General unless he-
(a) has for at least seven years been an advocate; or
(b) has for at least seven years been an attorney of a High Court; or
(c) has for at least ten years been a member of the judicial service of a State; or
(d) has for at least five years held the office of Deputy Administrator-General.
[Section 3]
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