The Government of Tamil Nadu has officially appointed Senior Advocate Vijay Narayan as the Advocate General for the State under Article 165(1) of the Constitution of India. The appointment comes following the resignation of former Advocate General P.S. Raman.
The State government issued the appointment notification appointing Vijay Narayan to the post of Advocate General after P.S. Raman stepped down from office. The appointment has been made in exercise of powers under Article 165(1) of the Constitution.
The notification further states that Vijay Narayan will assume office from the date he takes charge as Advocate General of Tamil Nadu. The appointment fills the vacancy created after the resignation of P.S. Raman.
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