Section 3 in THE ADMINISTRATOR GENERAL’S ACT, 1913
3. [Substituted ibid., for section 3, which was previously amended by various enactments from time to time.][Appointment of [Substituted for the word “Administrators” by the Administrator General’s (Amendment) Act 2012 (V of 2012).][Administrator] General [Substituted ibid.].–
(1)The Government shall appoint an Administrator General.(2)No person shall be appointed to the office of the Administrator General who is not an advocate practicing in [Ibid, for the words “a High Court”.][the High Court] or a person already in the service of the State.]
