4. Appointment and powers of Deputy Administrator-General.
(1)The State Government may appoint a Deputy or Deputies to assist the Administrator-General; and any Deputy so appointed shall, subject to the control of the State Government and the general or special orders of the Administrator-General, be competent to discharge any of the duties and to exercise any of the powers of the Administrator-General, and when discharging such duties or exercising such powers shall have the same privileges and be subject to the same liabilities as the Administrator-General.(2)No person shall be appointed as a Deputy under this section unless he has been for at least three years--(a)an advocate; or(b)an attorney of a High Court; or(c)a member of the judicial service of a State.
