Section 4(b) in The Bombay Public Trusts Act, 1950
(b)who has been for not less than ten years-(i)an advocate enrolled under the Indian Bar Councils Act, 1926 (XXXVIII of 1926).(ii)an attorney of the High Court, or(iii)a pleader enrolled under the Bombay Pleaders Act, 1920 (Bombay XVII of 1920).
