(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.
