(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 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.Open in Lexace · Ask the AI about this section
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