Section 10(2) in M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Niyam, 1977
(2)A person shall not be qualified for inclusion of his name in the list unless he :-(i)is a citizen of India;(ii)has, for at least years been an Advocate; or(iii)has an experience of at least 2 years as an Advocate and Judicial Officer taken together;(iv)is a person devoted to the judicare of the weakers sections of the people.
