(1)The State Government may, by notification in the Official Gazette, appoint as many Controllers as it thinks fit, and define the local limits within which, each Controller shall exercise the powers conferred or perform the duties imposed on Controllers by or under this Act.(2)A person shall not be qualified for appointment as a Controller,(i)in any area referred to in Part A of the First Schedule unless he has for at least five years held office as Assistant Commissioner;(ii)in any area referred to in Part B of the First Schedule unless he has for atleast five years held office as a Senior Tahsildar; and(iii)in any other area unless he has for atleast three years held office as a Tahsildar, in the Revenue Service of the State.
