4. Qualifications for appointment of Charity Commissioner [and Joint Charity Commissioner] [These words were added by Bombay 6 of 1960, Section 8(b).].
- [A person to be appointed as the Charity Commissioner or a Joint Commissioner shall be one-] [These words were substituted for the words 'The Charity Commissioner shall be a person' by Bombay 6 of 1960, Section 8(a).](a)who is holding or has held a judicial office not lower in the rank than that of a District Judge, or a Judge of the Bombay City Civil Court or the Chief Judge of the Presidency Small Cause Court, or(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).
