Section 4(1) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
(1)A person to be appointed as the Commissioner, shall be one,-(a)who is holding or has held a post of the District Collector or a post not lower in rank than that of a District Collector in any other service in the State; or(b)who is holding or has held a post in the Andhra Pradesh State Higher Judicial Service;(c)who has at least ten years practice as an Advocate of the High Court of [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowments-I) Department, dated 01.11.2014.] or of the Supreme Court; or(d)who has been holding the post of Additional Commissioner:Provided that no person shall be eligible for appointment as Commissioner unless be has completed the age of forty-five years.
