(3)A person shall not be qualified for appointment as a Judge of the Supreme Court unless he is a citizen of India and-(a)has been for at least five years a Judge of a High Court or of two or more such Courts in succession; or(b)has been for at least ten years an advocate of a High Court or of two or more such Courts in succession; or(c)is, in the opinion of the President, a distinguished jurist.Explanation I .-In this clause "High Court" means a High Court which exercises, or which at any time before the commencement of this Constitution exercised, jurisdiction in any part of the territory of India.Explanation II .-In computing for the purpose of this clause the period during which a person has been an advocate, any period during which a person has held judicial office not inferior to that of a district Judge after he became an advocate shall be included.
