Section 5 in THE ADMINISTRATOR GENERAL’S ACT, 1913
5. Administrator General to be a corporation sole, to have perpetual succession and official seal, and to sue and be sued in his corporate name.–
The Administrator General shall be a corporation sole by the name of the Administrator General [The words “of the Province for which he is appointed” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] and, as such Administrator General, shall have perpetual succession and an official seal, and may sue and be sued in his corporate name.
