Section 5(2A) in The Maharashtra Public Trusts Act, 1950
(2A)A person to be appointed as an Assistant Charity Commissioner shall be a person—(a)who is holding or has held a judicial office not lower in rank than that of a Civil Judge (Junior Division) for not less than one year, or(b)who has been for not less than four years—(i)an advocate enrolled under the Indian Bar Councils Act, 1926, or the Advocates Act, 1961.(ii)an attorney of a High Court, or(iii)a pleader enrolled under the Bombay Pleaders Act, 1920, or(c)who holds a degree in law of any University in India established by law or any other University recognized by the State Government in this behalf and has worked in the Charity Organization after obtaining such degree for not less than five years in an office not lower in rank of Superintendent or Legal Assistant.
