(3)A person shall not be qualified for appointment as a judge of a High Court unless he-(a)is a barrister of England or Northern Ireland, of at least ten years standing, or a member of the Faculty of Advocates in Scotland of at least ten years standing; or(b)is a member of the Indian Civil Service of at least ten years standing, who has for at least three years served as, or exercised the powers of, a district judge; or(c)has for at least five years held a judicial office in British India not inferior to that of a subordinate judge, or judge of a small cause court; or(d)has for at least ten years been a pleader of any High Court, or of two or more such Courts in succession.Provided that a person shall not, unless he is, or when first appointed to judicial office was, a barrister, a member of the Faculty of Advocates or a pleader, be qualified for appointment as Chief Justice of any High Court constituted by letters patent until he has served for not less than three years as a judge of a High Court.In computing for the purposes of this subsection the standing of a barrister or a member of the Faculty of Advocates, or the period during which a person has-been a pleader, any period during which the person has held judicial office after he became a barrister, a member of the Faculty of Advocates, or a pleader, as the case may be, shall be included.
