Section 48 in Andhra Pradesh Chit Funds Rules, 2008
48. Qualifications for appointment as Registrar's nominees:
(1)The State Government or the Registrar of Chits may appoint a person to be a Registrar's nominee provided that, .(a)he has practiced as an Advocate, Pleader or Vakil for not less than five years; or(b)he is enrolled as an advocate or holds a degree or other qualification in law of any university established by law or of any other authority which entitles him to be enrolled as an Advocate; or(c)he has held office not lower in rank than that of Sub-Registrar of Chits/Assistant Registrar of Chits for not less than five years; or(d)he possesses good knowledge and experience of chit fund legislation and practice.(2)The State Government or Registrar of Chits may by a notification in the Official Gazette, appoint as many persons as may be necessary to act as Registrar's nominees for settlement of disputes arising under the Act.
