.[(1) [The Government shall appoint an Official Trustee for each State] [Substituted by A.O.1937, for sub-Section (1).]:Provided that nothing herein contained shall be deemed to bar the appointment of the same person as Official Trustee for two or more [States] [Substituted by A.O.1950.]].(2)[ No person shall be appointed to the office of Official Trustee unless he has been for at least(a)seven years, an advocate;or(b)seven years, an attorney of a High Court; or(c)ten years, a member of the judicial service of a State; or(d)five years, a Deputy Official Trustee.][* * *] [Sub-Section (3) omitted by A.O.1937.]
